Procedure regarding motion of no-confidence in Council of Ministers
198. (1) A motion expressing want of confidence in the Council of Ministers
may be made subject to the following restrictions, namely:-
(a)leave to make the motion shall be asked for by the member when called
by the Speaker;
(b)the member asking for leave shall, *1[by
10.00 hours on]that day give to the Secretary-General a written notice
of the motion which he proposes to move.
*2[Provided that notices, received after
10.00 hours, shall be deemed to have been received at 10.00 hours on the
next day on which the House sits.]
(2) If the Speaker is of opinion that the motion is in order, he shall
read the motion to the House and shall request those members who are in
favour of leave being granted to rise in their places, and if not less
than fifty members rise accordingly, the Speaker shall declare that leave
is granted and that the motion will be taken up on such day, not being
more than ten days from the date on which the leave is asked for as he
may appoint. If less than fifty members rise, the Speaker shall inform
the member that he has not the leave of the House.
(3) If leave is granted under sub-rule (2), the Speaker may, after considering
the state of business in the House, allot a day or days or part of a day
for the discussion of the motion.
(4) The Speaker shall, at the appointed hour on the allotted day or
the last of the allotted days, as the case may be, forthwith put every
question necessary to determine the decision of the House on the motion.
(5) The Speaker may, if he thinks fit, prescribe a time limit for speeches.
Statement by Minister who has resigned
199. (1) A member who has resigned the office of Minister may, with
the consent of the Speaker, make a personal statement in explanation of
his resignation *3[on
any day during the session in which the resignation has been accepted by
the President:
Provided that a member may make such a statement at the earliest opportunity
on a day not being more than seven days from the date of commencement of
the session if the resignation was accepted by the President when the House
was not in session.]
(2) A copy of the statement shall be forwarded to the Speaker and the
Leader of the House *4[at least] one
day in advance of the day on which it is made:
*5[*** *** ***]
3) There shall be no debate on such statement, but after it has been
made, a Minister may make a statement pertinent thereto.
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[*1]
Sub. by L.S. Bn. (II), dated 1-8-1989, para 3091.
[*2] Added ibid.
[*3]
Added by L.S. Bn. (II),dated 9-5-1989, para 2930.
[*4] Inserted ibid.
[*5] Omitted ibid.