Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 224 in Rules of Procedure and Conduct of Business in Lok Sabha

224. Admissibility of questions of privilege.

- The right to raise a question of privilege shall be governed by the following conditions, namely: -
(i)not more than one question shall be raised at the same sitting;
(ii)the question shall be restricted to a specific matter of recent occurrence; and
(iii)the matter requires the intervention of the House.