A
ABSENCE OF MEMBERS, LEAVE OF:
See "Leave of Absence of Members".
ADJOURNMENT MOTION(S):
See "Motion(s) for Adjournment".
AMENDMENT(s):
Definition of[D.41(2)(iii)(c)]p.22.
Member to be shown in proceedings as mover of motion,
cut motion etc.,[D.42], p.24
Moved but not put to vote,[D.43],p.24
Moved but not pressed,[D.44],p.24
Notices of,to Bills or resolutions,[D.113],p.54
ANCILLARY MOTION(s);
See under "Motion(S)".
ARREST OF MEMBER(s):
Communications from Magistrates or other authorities re.
Relative precedence of different classes of business,
[D.2(xii)],p.2
BILL(S):
Amendments to:
Insertion of new clauses to[D.31],p.17.
Examination of, referred to Committee by Speaker, [D.103A],
p.50.
Introduction and circulation of,[Ds.19A and 19B],p.14.
Joint Committee(s)on :
See "Select/Joint Committee(s) on Bill(s)".
Date for report in Motion for reference of a, to Select/Joint
Committee,[D.46],p.25
Laying of, after assent,[D.35],p.19
Mode of laying of papers to,[D.25],p.16
Opinions on:
Circulation of Bills for eliciting, [D.20], p.14.
Laying of papers to Bills, [D. 24], p.15.
Precis of, [D.26], p.16.
President's assent to, intimation of: Relative precedence
of different classes of business, [D.2(xi)], p.2.
Printing of opinions as papers to the, [D.22], p.15.
Time limit for eliciting, [D.21], p.15.
Treatment of, in languages other than English and Hindi, [D.23], p.15.
Private Members:
See "Private Members' Bills".
Procedure for corrections in, [D.32], p.18
Incorporation of corrections in debates, [D.33], p.18
Removal of pending, from register of, [D.37], p.19
Scrutiny, change of year, and authentication of, [D.34], p.19
Select Committee(s) on:
See "Select/Joint Committee(s) on Bill(s)".
To be introduced: Relative precedence of different classes
of business, [D.2(xxxiii), p.3
To be withdrawn: Relative precedence of different classes
of business, [D.2(xxxii)], p.3
Notices of amendments to, or resolutions, [D.113], p.54
Withdrawal of:
Advance circulation of reasons for, [D.36], p.19
Motion for, [D.47], p.25.
BUSINESS OF THE HOUSE:
Adjournment of the, leave to move motions for: Relative
precedence of different classes of business, [D. 2(vi)], p.2.
CALLING ATTENTION NOTICE(S):
Procedure when two, admitted for a day, [D.47A], p.26
Relative precedence of different classes of business, [D.2(xxii)], p.3.
COMMITTEE(S):
Business Advisory:
Adoption of report of motion for Relative precedence of
different classes of business,[D.2(xxvi], p.3.
Nomination of members to, announcement by Speaker re:Relative precedence of different
classes of business, [D.2(xiv)],p.2.
Of Privileges:
Consideration of report of: Relative precedence of different classes of business,[D.2(xxxvi)],p.4.
On Estimates:
Action taken on recommendations of, [D.102], p.49
Appointment of Chairman or any member of, on Government Committees, [D.97], p.42
Appointment of members of a Government Committee on, [D.97A], p.43.
Examination by, of representatives of private companies, non-Government bodies etc.,[D.100],p.45.
Manner of election to, [D.48A], p.28.
Matters of policy, examination of, [D.98], p.44.
Ministers not to be called before, [D.99], p.44.
Procedure for examining estimates of Defence Ministry by, [D.101], p.45
Procedure for examining estimates of Statutory and Government organisations by, [D.101A], p.48.
On Petitions:
Consideration of petitions by,[D.94],p.41.
Consideration of representation etc. [D.95],p.42.
Intimation to petitioner, [D.96},p.42.
On Public Accounts:
Action taken on recommendation of,[D.102],p.49.
Appointment of Chairman or any member of, on Government Committees, [D.97],p.42.
Appointment of members of a Government Committee on,[D.97A],p.43.
Examination by, or representative of private companies, non Government bodies etc.,[D.100],p.45.
Manner of election to, [D.48A],p.28.
Ministers not to be called before,[D.99],p.44.
On Public Undertakings:
Action taken on recommendation of, [D.102],p.49.
Appointment of Chairman or any member of, on Government Committee on, [D.97],p.42.
Appointment of members of a Government Committee on, [D.97A],p.43.
Examination by, of representativea of private companies, non-Government bodies etc.,[D.100],p.45.
Manner of election to, [D.48A],p.28.
Ministers not to be called before,[D.99],p.44.
On Subordinate Legislation:
Action taken on recommendation of, [D.108],p.52.
Circulation of memoranda,[D.106],p.52.
Examination of Bills referred to, by Speaker,[D.103A].p.50.
Function of,[D.103],p.50.
Presentation of other documents alongwith report of, [D.107],p.52.
Supply of document by Ministers etc.,[D.104],p.51.
Presentation of report of: Relative precedence of different classes of business,[D.2(xiv)],p.3
Procedure for examination of order, Bill etc.,by,[D.105],p.51.
COMMITTEE(S) ELECTION(S) TO:
See "Election(s) to Committee(s)".
Appointment of Chairman or any member of Financial Committees on,[D.97],p.42.
Appointment of a member of Government Committee on Financial,[D.97A],p.43.
COUNCIL OF MINISTERS:
Motion of non-confidence in the: Relative precedence
of different classes of business, [D.2(xxix)],p.3.
CUT MOTION(S):
Member to be shown in proceedings as mover of motion, Amendment etc.,[D.42],p.23.
Moved but not put to the vote,[D.43],p.24.
DEPUTY SPEAKER:
Removal of, motion for leave to move resolution for: Relative
precedence of different classes of business,[D.2(xxviii)],p.3.
DETENTION OF MEMBERS(s):
Communications from Magistrates or other authorities
re: Relative precedence of different classes of business, [D.2(xii)],p.2.
DIRECTOR, SECURITY:
Maintenance of order within the Parliament House Estate, [D.124A],p.64.
Manner of election to Government Committees etc., on which
Lok Sabha is represented, [D.108A],p.53.
Manner of election to Financial Committees, [D.48A],p.28.
Relative precedence of motions for, different classes of
business, [D.2(xx)],p.3.
ESTIMATES COMMITTEE:
See under "Committee(s)".
EX-MEMBER(S):
Information regarding attendance of, in the HOuse,[D.114],p.56
EX-MINISTER:
Personal statement by, in explanation of his resignation:
Relative precedence of different classes of business.[D.2(xxiii),p.3.
HALF-AN-HOUR DISCUSSION(S):
Laying of statement in reply to,[D.19},p.13.
HOUSE
Precincts of the House and Parliament House Estate,[D.124],p.63.
Procedure re:speeches in languages other than Hindi or English,[D.115B],p.58.
JOINT COMMITTEE(S) on BILLS(S):
See "Select/Joint Committee(s) on Bill(s)".
Procedure re: speeches in languages other than Hindi or
English,[D.115B],p.58.
LEAVE OF ABSENCE OF MEMBERS:
Announcement by the Speaker re: Relative precedence of
different classes of business,[D.2(xiii)].p.3.
LIST OF BUSINESS:
Arrangement of private members' resolution in the list,
[D.9A]p.5,
Entry in re: papers to be laid on the Table,[D.116],p.59.
Notices of amendments to Bills or resolutions,[D.113],p.54.
MEMBERS(S):
Arrest, detention or release of, communications from
Magistrates or other authorities re: Relative precedence of
different classes of business,[D.2(xii)],p.2.
Circulation of papers and publications to,[D.125],p.65.
Information re:attendance of, or ex-members, [D.114],p.65.
Lapsing of notices of a member when appointed as a Minister, [D.113A],p.54.
Laying of papers by private,[Ds.117-118A],pp.60-61.
Member desiring to reopen a question before a Parliamentary
Committee, [D.54],p.29.
Methods for participation in debate & selection of speakers,[D.115A],p.57.
Personal explanation by,[D.115C],p.59.
Personal explanations by,under rule 357 (if not made during the debate):
Relative precedence of different classes of business, [D.2(xxv)],p.3.
Personal pecuniary and direct interest of,[D.52A],p.29
Procedure for pointing out mistake or inaccuracy in
statements made by Ministers or, [D.115],p.56.
Raising of matters by, under rule 377, which are not points of
order:Relative precedence of different classes of business,
[D.2(xxxv)],p.4.
Resignations of, of the HOuse: and nominations of, to Panel
of Chairmen, Committees etc. announcemment by the Speaker
re: Relative precedence of different classes of business, [D.2(xiv)],p.2.
Resignation of, [D.47B],p.27.
Statement to be made by a, not to be put down in the list of
business unless copy thereof submitted in advance to
Speaker and approved by Speaker,[D.115(6)],p.57.
MESSAGE(S) FROM THE RAJYA SABHA:
Relative precedence of communication of, different classes of
business, [D.2(x)].p.2.
MESSAGES(S) FROM THE PRESIDENT:
Relative precedence of communication of, different classes of
business, [D.2(ix)],p.2.
MINISTERS:
Lapsing of notices by a member when appointed as Minister.
[D.113A],p.54.
Not to be called before Financial Committees, [D.99}p.44.
MINISTRY(IES):
Circulation to members of papers and publications received
from,[D.125[,p.65.
Supply of documents by,[D.104],p.51.
Evidence of offcials of, before a Parliamentary Committee,[D.59},p.31.
Procedure for presenting views of, to Speakers,[D.63A],p.32.
MOTION(S):
Ancillary:
Definition of,[D.41(2)(iii)(a)],p.23.
Classification of, [D.41],p.22.
Date for report in, for reference of a Bill to Select/Joint
Committee,[D.46],p.25.
Member to be shown in proceedings as mover of,
amendments and cut motions,[D.42].p.24.
Moved but not pressed,[D.44],p.24.
Subsidiary:
Procedure for giving notices for under rule 184,
[D.113BB],pp.54.
Definition and classification of,[D.41(2)(iii),]p.23.
Substantive:
Definition of, [D.41(@)(i),]p.22.
Substitute:
Definition of, [D.41(2)(ii)],p.22.
Order of putting to vote, [D.45],p.24.
Superseding:
Definition of, [D.41 (2) (iii), p.22.
MOTION(S) FOR ADJOURNMENT:
Relative precedence of leave to move, of the business of the
House different classes of business,[D.2(vi),p.2.
MOTION(S) OF NO-CONFIDENCE:
Relataive precedence of motion of leave to make a, in the
Council of Minister different classes of business,[D.2(xxix)],p.3.
NO-CONFINDENCE MOTION(S):
See "Motion(s) of No-Confidence".
NO-DAY-YET-NAMED MOTION(S):
Limit on number of,[D.113C],p.55.
NOTION(S):
Time limit for, of certain categories,[D.113B],p.54.
Of amendments of Bills or Resolutions,[D.113],p.54.
NOTICES(S) CALLING ATTENTION:
see "Calling Attention Notice(s)."
OATH OR AFFIRMATION:
By Members,[D.1], p.1.
Relative precedence of different classes of business,[D.2(i)],p.2.
OBITUARY REFERENCES:
Relative precedence of different classes of business, [D.2(iv)], p.2.
ORDINANCE(S :
Laying explanatory statement giving reasons for immediate
legislation: Relative precedence of different classes of
business,[D. 2(xxxiv)].p.3.
PANEL OF CHAIRMEN:
Announcement by the Speaker re: nominations of members
on: Relative precedence of different classes of business,
[D.2(xiv)]p.2.
PAPER(S) LAID ON THE TABLE:
Laying of papers by private members, [Ds. 117-118A], pp. 60-61.
Relative precedence of papers to be laid on the Table of
different classes of business, [D.2(viii)], p.2.
PARLIAMENT HOUSE ESTATE:
Maintenance of Order within, [D. 124A], p.64.
PARLIAMENTARY COMMITTEE(S):
Applicability of general directions to, [D.49], p.28.
Definition of, [D.48],p.28.
Evidence of expeerts or interested parties,[D.57],p.30
Evidence by Officials of Ministries and Undertakings,
[D.59],p.31.
Evidence of State Government Officials,[D.60],p.31.
Evidence liable to be treated as public,[D.58].p.30.
Expunction from documents presented to,[D.64],p.33.
Laying of minutes of,[D.67],p.34.
Memoranda supplied by witnesses, consideration of,
[D.61],p.32.
Minutes of,[D.66},p.33.
Mode of addressing communications before,[D.63],p.32.
Mode of examination of eitnesses,[D.62],p.32.
Proceedings of, and certain documents treated as confidential,
[D.55],pp.29
Procedure for speaking in, [D.52],p.29
Putting of question to vote,[D.53],p.29.
Reopening of question,[D.54],p.29
REPORTS(S):
Circulation and consideration of draft,[D.69],p.34.
Correction by Chairman of patent errors or factual matters, in,
[D.71B],p.36.
Mention in, and circulation of evidence,[D.70],p.35.
Presentation of, [D.68],pp.34.
Presentation of, to the Speaker When House not in session,
[D.71A],p.35.
Printing and circulation of,[D.72],p.36
Singing of, [D.71],p.35.
Sub-Committees, procedure re.,[D.56],p.30.
Time of sittings of, Whilst House sitting, [D.51],p.28.
Time gap for release to press, circulated to members under
rule 280, [D.73],p.37.
Venue of sittings of,[D.50],p.28.
Verbatim proceedings of, to be treated as confidential,
[D.65],p.33.
PARLIAMENTARY PARTY(IES) AND/OR GROUP(S):
Conditions for recognition of a, [D.121],p.62.
Facilites to,[D.122],p.62
Facilities to association of members not recongnised as,
[D.123],p.63.
Proceedings of meetings held by the Speaker with the
Leaders of Parties and Groups to be treated as confidential,
[D.55],p.29.
Recognition of,[D.120],p.62.
PETITION(S):
Admissibility of,[D.40],p.20.
Examination and presentation of,[D.38],p.20.
Relative precedence of presentation of, different classes of
business,[D.2(xviii)],p.3.
Withdrawal of defective,[D.39],p.20.
PRECINCTS:
Definition of, of the House and Parliament House Estate,
[D.124],p.63.
PRESIDENT'S ADDRESS:
Relative precedence of, different classes of business,
[D.2(ii)],p.2.
PRESIDENT'S ASSENT TO BILLS:
Relative precedence of intimation of, different classes of
business,[D.2(xi)],p.2.
PRIVATE MEMBERS' BILL(S):
Ballot of,[D.3],p.4.
Classification and allocation of time,[D.27],p.16.
Clubbing of names in case of notices of identical,
[D.28],p.16.
Giving of authority for introduction of,[D.29],p.17.
Giving of authority to pilot Bill after introduction.[D.30].p.17.
Notices of resumption of adjourned debate on,[D.4],p.4.
Order of ballot of,[D.5],p.4.
Result of ballot,[D.6],p.4.
Treatment of, introduced after ballot,{D.7],p.4.
Treatment of notices of next motions and arrangement of the
business,[D.8],p.5.
Withdrawl of,[D.47],p.25.
PRIVATE MEMBERS' RESOLUTIONS:
Procedure of ballot of,[D.9],p.5.
Saving of first priority resolution,[D.9A],p.5.
PUBLIC ACCOUNTS COMMITTEE:
See under "Committee(s)".
PUBLIC UNDERTAKINGS:
See under "Committee(s)".
QUESTION(s):
Admissibility of, [D.10A],p.7.
Answers to, to be complete,[D.13A].p.9.
Consolidation of, on some or allied subject,[D.10],p.7.
Placing of,for oral answers in the list of, in rounds,
[D.11],p.8.
Printing of, in the proceedings,[D.12],p.8.
Procedure for MInisters correcting answers to, or statements
in debate,[Ds.16 and 16A],pp.19-11.
Relative precedence of, (including short notice questions)
different classes of business, [D.2(iv)],p.2.
Relative precedence of, involving a breach of privilege
different classes of business,[D.2(vii)]p.2.
SHORT NOTICE:
Answers to, of absent members.[D.18],p.11.
STARRED:
Advance copies of statements by Ministers correcting
answers and procedure after statements made[D.17],p.11.
Answering of, of absent members without letters of authority,
[D.15],p.9.
Answering together of, on the same or allied subjects,
[D.14],p.9.
Supplying in advance of copies of statements in answer to,
[D.13],p.8.
REGISTER OF BILL(s):
Removal of a pending Bill from the,[D.37],p.19.
RELEASE OF MEMBERS(s):
Communications from Magistrates re. Relative precedence of
different classes of business,[D.2(xii)]p.3.
RESIGNATION OF MEMBERS(S):
Date from which resignation takes effect,[D.47B],p.27.
RESOLUTION(s):
Notices of amendments to Bills or,[D.113],p.54.
Removal of Speaker/Deputy Speaker, motion for leave to
move for the:Relative precedence of different classes of
business,[D.2(XXVIII)],p.3.
Saving of first priority,[D.9A],p.5.
Statutory Resolutions, Exclusions from ballot of,[D.9A],p.5.
RULINGS
Ruling by the Speaker Relative precedence of different
classes of business.[D.2(xv)].p.3.
SELECT/JOINT COMMITTEE(S) ON BILL(S):
Amendments:
Notice and admissibility of,[D.75],p.37.
Chairman to inform, of provisions of Direction 87.
[D.88],p.40.
Circulation of precis of opinions on Bills to members of,
[D.26],p.16.
Clause-by-Clause discussion on the Bill, [D.77],p.38.
Consideration of draft report and Bill as amended,
[D.78],p.38.
General discussion on Bills not permissible,[D.76],p.37.
Laying of evidence before:Relative precedence of different
classes of business,[D.2(xvii)],p.3.
Memoranda on Bills by members, submission of,
[D.81],p.39.
Memoranda/representations addressed to,[D.74],p.37.
MINUTE(S) OF DESSENT:
See below "Reports"
Motion for extension of time for presentation of report by:
relative precedence of different classes of business,
[D.2(xxi)],p.3.
Motion for reference of a Bill to, [D.46],p.25.
Particulars of petitions etc., on Bills: and Action taken to be
stated in report of,[D.83],p.39.
Petitions on Bills stand referred to,[D.82],p.39.
REPORTS:
Action taken on petitions etc., to be stated in,[D.83],p.39.
Consideration of draft,[D.78],p.38.
Date of minute of dissent,[D.86],p.39.
Documents to be presented of dissent,[D.92],p.40.
Expunction from minutes of dissent,[D.91],p.40.
Extension of time for presentation of,[D.80],p.38
Minute of dissent from member absent when report adopted
by Committee,[D.87],p.40.
Minute of dissent not acceptable after presnetation of,
[D.90],p.40.
Minute of dissent ot be given by after adoption of,
[D.89]p.40.
Minutes of dissent,[D.85],p.39.
Pattern of,[D.84],p.39.
Printing and circulation of,[D.93],p.41.
Speaker to be kept informed of Committee's progress,
[D.79],p.38.
SHORT DURATION DISCUSSIONS:
Limit on number of,[D.113C],p.55.
Procedure for giving notice on, under rule 193,
[D.113BB],pp.54.
SHORT NOTICE QUESTIONS:
See under "Questions(s)".
SPEAKER
Procedurefor presentation of views of MInistries to,
[D.63A],p.32.
Rulings by:the relative precedence of, amongst different
classes of business,[D.2(xv)]p.3.
Resolution for removal of, motion for leave to move:Relative
precedence, of amongst different classes of business,
[D.2(xxviii)],pp.3-4.
STARRED QUESTIONS:
See under "Questions(s)".
STATE GOVERNMENT OFFCIALS:
Not to be summoned to appear as witness without Speaker's
orders,[D.60],p.31.
STATEMENT(S) BY MINISTER(S):
Advance copies of, correcting answers and procedure after
statements made,[D.17],p.11.
Procedure for, correcting answers to starred/short notice
questions or statements in debate.[D.16],p.9
Procedure for, correcting a mistake or inaccuracy in
statements in debate,[D.114A],p.56.
Item regarding, to be made in reply to a statement by a
member not to be included in list of busines unless copy
thereof submitted to Speaker in advance and Speaker
approved,[D.115(c)],p.59.
Procedure for inviting attention of the House to incorrect,
members,[D.115],p.56.
Relative precedence of, amongst different classes of
business,[D.2(xix)],p.3.
Advance intimation and copy of statement by Minister,
[D.119],p.61.
SUBORDINATE LEGISLATION, COMMITTEE ON:<\P>
See under "Committee(s)".
INDEX
SUBSIDIARY MOTIONS(S):
See under "Motion(s)".
SUBSTANTIVE MOTION(S):
See under "Motion(s)".
SUBSTITUTE MOTION(S):
See under "Motions(s)".
SUPERSEDING MOTION(S):
See under "Motions(s)".
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