7.
(1)Election of Speaker shall be held on such date as the President may
fix, and the Secretary-General shall send to every member notice of this
date.
(2)
At any time before noon on the day preceding the date so fixed, any member
may give notice in writing, addressed to the Secretary-General, of a motion
that another member be chosen as the Speaker of the House, and the notice
shall be seconded by a third member and shall be accompanied by a statement
by the member whose name is proposed in the notice that he is willing to
serve as Speaker, if elected:
Provided
that a member shall not propose his own name, or second a motion proposing
his own name, or propose or second more than one motion.
*1[(3)
A member in whose name a motion stands on the list of business shall, unless
he states that he does not wish to move the motion, move the motion when
called upon to do so. In either case he shall confine himself to a mere
statement to the effect that he moves the motion or that he does not intend
to move the motion.].
(4)
The motions which have been moved and duly seconded shall be put one by
one in the order in which they have been moved, and decided, if necessary,
by division. If any motion is carried, the person presiding shall, without
putting later motions, declare that the member proposed in the motion which
has been carried, has been chosen as the Speaker of the House.
Election
of Deputy Speaker
8.
(1) The election of a Deputy Speaker shall be held on such date as the
Speaker may fix, and the Secretary-General shall send to every member notice
of this date.
(2)
At any time before noon on the day preceding the date so fixed, any member
may give notice in writing, addressed to the Secretary-General, of a motion
that another member be chosen as the Deputy Speaker of the House and the
notice shall be seconded by a third member and shall be accompanied by
a statement by the member whose name is proposed in the notice that he
is willing to serve as Deputy Speaker, if elected:
Provided
that a member shall not propose his own name, or second a motion proposing
his own name, or propose or second more than one motion
*2[(3)
A member in whose name a motion stands on the list of business shall, unless
he states that he does not wish to move the motion, move the motion when
called upon to do so. In either case he shall confine himself to a mere
statement to the effect that he moves the motion or that he does not intend
to move the motion.].
(4)
The motions which have been moved and duly seconded shall be put one by
one in the order in which they have been moved, and decided, if necessary,
by division. If any motion is carried, the person presiding shall, without
putting later motions, declare that the member proposed in the motion which
has been carried, has been chosen as the Deputy Speaker of the House.
Nomination
of Panel of Chairmen
9.
(1) At the commencement of the House or from time to time, as the case
may be, the Speaker shall nominate from amongst the members a panel of
not more than ten*3
Chairmen, anyone of whom may preside over the House in the absence of the
Speaker and the Deputy Speaker when so requested by the Speaker or, in
his absence, by the Deputy Speaker.
(2)
A Chairman nominated under sub-rule (1) shall hold office until a new panel
of Chairmen is nominated.
Power
of Deputy Speaker or other member presiding
10.
The Deputy Speaker or any other member competent to preside over a sitting
of the House under the Constitution or these rules shall, when so presiding,
have the same powers as the Speaker when so presiding and all references
to the Speaker in these rules shall in these circumstances be deemed to
be references to any such person so presiding.
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[*1]
Sub. by L.S.Bn. (II) Dated 9-5-1989, para 2930.
[*2]
Sub. by L.S.Bn. (II) dated 9-5-1989, para 2930.
[*3]
Sub. by L.S.Bn. (II) dated 4-.8-1993, para 2298.