Procedure regarding Calling Attention
197. (1) A member may, with the previous permission of the Speaker,
call the attention of a Minister to any matter of urgent public importance
and the Minister may make a brief statement or ask for time to make a statement
at a later hour or date:
Provided that no member shall give more than two such notices for any
one sitting.
*1[(2)
There shall be no debate on such statement at the time it is made but each
member in whose name the item stands in the list of business may, with
the permission of the Speaker, ask a clarificatory question and the Minister
shall reply at the end to all such questions:
Provided that names of not more than five members shall be shown in
the list of business.]
Explanations.- (i) Where a notice is signed by more than one member,
it shall be deemed to have been given by the first signatory only.
(ii) Notices for a sitting received upto 10.00 hours shall be deemed
to have been received at 10.00 hours on that day and a ballot shall be
held to determine the relative priority of each such notice on the same
subject. Notices received after 10.00 hours shall be deemed to have been
given for the next sitting.
*2[(iii)Notices received during a week
commencing from its first sitting till 10.00 hours on the last day of the
week on which the House sits, shall be valid for that week. Notices received
after 10.00 hours on the last day of the week on which the House sits,
shall be valid for the following week.
(iv) In case the number of members giving notices on a subject that
is admitted by the Speaker, is *3[five
or less, their inter-se priority shall be determined with reference to
the date and time of receipt of Notices.]
(3) Not more than two such matters shall be raised at the same sitting:
Provided that the second matter shall not be raised by the same members
who have raised the first matter and it shall be raised at *4[such
time] as the Speaker may fix.
(4) In the event of more than one matter being presented for the same
day, priority shall be given to the matter which is, in the opinion of
the Speaker, more urgent and important.
*5[(5)
All the notices which have not been taken up during the week for which
they have been given, shall lapse at the end of the week unless the Speaker
has admitted any of them for a subsequent sitting:Provided that a notice
referred for facts to a Minister shall not lapse till it is finally disposed
of by the Speaker.]
[*1]
Sub. by L.S. Bn. (II), dated 30-4-1987, para 1639, Notfn. 41/3/CI/87, Gaz.
Ex (I-I), 4-5-1987.
[*2] Added ibid.
[*3]
Sub. by L.S. Bn. (II), dated 30-4-1987, para 1639, Notfn. 41/3/CI/87, Gaz.
Ex (I-I), 4-5-1987.
[*4] Sub.
by L.S. Bn. (II),dated 9-5-1989, para 2930.
[*5]
Sub. by L.S. Bn. (II),dated 30-4-1987, para 1639.