Section 251 in Rules of Procedure and Conduct of Business in Lok Sabha
251. Lifting of ban on publication of proceedings.
(1)When it is considered that the necessity for maintaining secrecy in regard to the proceedings of a secret sitting has ceased to exist and subject to the consent of the Speaker, the Leader of the House or any member so authorized may move a motion that the proceedings in the House during a secret sitting be no longer treated as secret.(2)On adoption by the House of the motion under sub-rule (1), the Secretary-General shall cause to be prepared a report of the proceedings of the secret sitting, and shall, as soon as practicable, publish it in such form and manner as the Speaker may direct.
