Section 54(3) in Rules of Procedure and Conduct of Business in Lok Sabha
(3)If the Minister is unable to answer the question at short notice and the Speaker is of the opinion that the question is of sufficient public importance to be orally answered in the House, the Speaker may direct that the question be placed as the first question on the list of questions for the day on which it would be due for answer under rule 33:Provided that not more than one such question shall be accorded first priority on the list of questions for any one day.
