Section 57 in Rules of Procedure and Conduct of Business in Lok Sabha
57. Notice.
- [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.]
