In connection with the investigation by the Central Government into certain allegations made against the Orissa Chief Minister, a question was raised in Parliament whether it was competent to the Central Government to make such investigation and whether it could take any action legally against the Chief Minister. In the recent inquiry against the former Chief Minister of Punjab, the matter was treated more or less on organisational level and Sardar Pratap Singh Kairon resigned his Chief Minister ship on the advice of the Congress High Command. But presuming that there are governments belonging to different political parties at the Centre and in the States, and such a question arises, it would become a matter of paramount importance to know what the legal position, would be. In other words, the question will be; having regard to the autonomy conferred on the States and the collective responsibility of the Council of Ministers to the States Legislature, what is the constitutional posi ....