Section 34(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)Notice of a question shall be given in writing to the Secretary-General and shall specify -(a)[ the text of the question;] [Inserted by L.S. Bn. (II), dated 9.5.1989, para 2930.](b)[ the official designation of the Minister to whom the question is addressed; [Clauses (a) and (b) relettered as (b) and (c) and clause (c) so relettered Substituted by L.S. Bn. (II), dated 9.5.1989, para 2930.](c)the date on which answer to the question is desired; and](d)[ the order of preference, if any, for its being placed on the list of questions, where a member tables more than one notice of questions for the same day.] [Added by L.S. Bn. (ii) dated 9.5.1989, para 2930.]
