Speaker's consent
56. Subject to the provisions of these rules, a motion for an adjournment
of the business of the House for the purpose of discussing a definite matter
of urgent public importance may be made with the consent of the Speaker.
Notice
57. *1[Notice
of an adjournment motion shall be given by 10.00 hours on the day on which
the motion is proposed to be made to the Secretary-General and copies thereof
shall be endorsed to:-
(i) the Speaker;
(ii) the Minister concerned
(iii) the Minister of Parliamentary Affairs:
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:
Provided further that no member shall give more than one such notice
for any one sitting.
Explanation.- (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) A ballot shall be held to determine the relative priority of all
notices on the same subject for the sitting for which they are valid.]
Restriction on right to move motion
58. The right to move the adjournment of the House for the purpose of
discussing a definite matter of urgent public importance shall be subject
to the following restrictions, namely:-
(i) not more than one such motion shall be made at the same sitting;
(ii) not more than one matter shall be discussed on the same motion;
(iii) the motion shall be restricted to a specific matter of recent
occurrence *2[involving
responsibility of the Government of India;].
(iv) the motion shall not raise a question of privilege;
(v) the motion shall not revive discussion on a matter which has been
discussed in the same session;
(vi) the motion shall not anticipate a matter, which has been previously
appointed for consideration. In determining whether a discussion is out
of order on the ground of anticipation, regard shall be had by the Speaker
to the probability of the matter anticipated being brought before the House
within a reasonable time;
(vii) the motion shall not deal with any matter which is under adjudication
by a court of law having jurisdiction in any part of India; and
(viii) the motion shall not raise any question which under the Constitution
or these rules can only be raised on a distinct motion by a notice given
in writing to the Secretary-General.
Matters before tribunals, commissions etc.
59. No motion which seeks to raise discussion on a matter pending before
any statutory tribunal or statutory authority performing any judicial or
quasi-judicial functions or any commission or court of enquiry appointed
to enquire into, or investigate, any matter shall ordinarily be permitted
to be moved:
Provided that the Speaker may in his discretion allow such matter being
raised in the House as is concerned with the procedure or subject or stage
of enquiry if the Speaker is satisfied that it is not likely to prejudice
the consideration of such matter by the statutory tribunal, statutory authority,
commission or court of enquiry.
Leave to move adjournment motion
60. (1) The Speaker, if he gives consent under rule 56 and holds that
the matter proposed to be discussed is in order, shall call the member
concerned who shall rise in his place and ask for leave to move the adjournment
of the House:
Provided that where the Speaker has refused his consent under rule 56
or is of opinion that the matter proposed to be discussed is not in order,
he may, if he thinks it necessary, read the notice of motion and state
the reasons for refusing consent or holding the motion as being not in
order:
Provided further that where the Speaker is not in possession of full
facts about the matter mentioned therein, he may before giving or refusing
his consent read the notice of the motion and hear from the Minister and/or
members concerned a brief statement on facts and then give his decision
on the admissibility of the motion.
(2) If objection to leave being granted is taken, the Speaker 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 intimate that leave is granted. If less than fifty members
rise, the Speaker shall inform the member that he has not the leave of
the House.
Time for taking up motion
61. The motion 'that the House do now adjourn' shall be taken up at
16.00 hours or at an earlier hour if the Speaker, after considering the
state of business in the House, so directs.
Closure of debate
62. The Speaker may, if he is satisfied that there has been adequate
debate, put the question at 18.30 hours or at such other hour not being
less than two hours and thirty minutes from the time of commencement of
the debate.
Time limit for speeches
63. The Speaker shall prescribe a time limit for speeches
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[*1] Sub.
by L.S. Bn.(II) dated 9-5-1989, para 2930.
[*2]
Added by L.S. Bn. (II) dated 9-5-1989, para 2930.