Duly constituted sitting
11. A sitting of the House is duly constituted when it is presided over
by the Speaker or any other member competent to preside over a sitting
of the House under the Constitution or these rules.
Commencement and conclusion of sitting
*1[12.
Unless the Speaker otherwise directs, sitting of the House on any day shall
ordinarily commence at 11.00 hours and conclude at 18.00 hours with a lunch
break for one hour which may ordinarily be from 13.00 hours to 14.00 hours.]
Days of sittings
13. The House shall sit on such days as the Speaker, having regard to
the state of business of the House, may from time to time direct.
*2[14. *** *** ***]
Adjournment of House *3[and procedure for
reconvening.]
15. (1) The Speaker shall determine the time when a sitting of the House
shall be adjourned sine die or to a particular day, or to an hour or part
of the same day:
Provided that the Speaker may, if he thinks fit, call a sitting of the
House before the date or time to which it has been adjourned or at any
time after the House has been adjourned sine die.
*4[(2) In case the House, after being adjourned
is reconvened under proviso to sub-rule (1), the Secretary-General shall
communicate to each member the date, time, place and duration of the next
part of the session.].
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[*1] Sub.
by L.S.Bn. (II) dated 9-5-1989, para 2930.
[*2] Omitted ibid.
[*3] Added ibid.
[*4] Added ibid.