Notice for raising discussions
193. Any member desirous of raising discussion on a matter of urgent
public importance may give notice in writing to the Secretary-General specifying
clearly and precisely the matter to be raised:
Provided that the notice shall be accompanied by an explanatory note
stating reasons for raising discussion on the matter in question:
Provided further that the notice shall be supported by the signatures
of at least two other members.
Speaker to decide admissibility and allotment of time
194. (1) If the Speaker is satisfied, after calling for such information
from the member who has given notice and from the Minister as he may consider
necessary, that the matter is urgent and is of sufficient importance to
be raised in the House at an early date, he may admit the notice:
Provided that if an early opportunity is otherwise available for the
discussion of the matter the Speaker may refuse to admit the notice.
(2) The Speaker may allot two sittings in a week on which such matters
may be taken up for discussion and allow such time for discussion not exceeding
*1[two]
hour at or before the end of the sitting, as he may consider appropriate
in the circumstances.
No formal motion
195. There shall be no formal motion before the House nor voting. The
member who has given notice may make a short statement and the Minister
shall reply shortly. Any member who has previously intimated to the Speaker
may be permitted to take part in the discussion.
Time limit for speeches
196. The Speaker may, if he thinks fit, prescribe a time limit for the
speeches.
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[*1]
Sub. by L.S. Bn. (II), dated 30-4-1987, para 1639, Notf. 41/3/CI/87, Gaz.
Ex. (I-I), 4-5-1987.