230. Intimation to Speaker on release of a member. - When a member is arrested and after conviction released on bail pending an appeal or otherwise released, such fact shall also be intimated to the Speaker by the authority concerned in the appropriate form set out in the Third Schedule."
Third Schedule(See Rules 229 and 230)Form of Communication regarding arrest, detention, conviction or release, as the case may be, of a memberPlace....................Date.....................To,The Speaker,Lok Sabha,New DelhiDear Mr. Speaker,Form 'A'I have the honour to inform you that I have found it my duty in the exercise of my powers under Section....................of the...............(Act), to direct that Sri.......................Member of the Lok Sabha, be arrested/detained for ............... (reasons for the arrest or detention, as the case may be).Sri...................M. P., was accordingly arrested/taken into custody at ...............(time), on....................(date) and is at present lodged in the ...............Jail..............(place).Form 'B'I have the honour to inform you that Sri............Member of the Lok Sabha, was tried at the .................. Court before me on a charge (or charges) of ............. (reasons for the conviction).On ............ (date) after a trial lasting for ........ days, I found him guilty of ............. and sentenced him to imprisonment for ................ (period).(His application for leave to appeal to*............is pending consideration).* Name of the Court.Form 'C'I have the honour to inform you that Sri............Member of the Lok Sabha, who was arrested/detained/convicted on..............(date), for...................... (reasons for arrest/detention/conviction) was released on.......................(date) on.............(grounds for release).Yours faithfully,(Judge, Magistrate or Executive Authority)Appendix K[Not printed as Rule 14 of the General Rules (Criminal), 1957 has been deleted][Appendix L] [Added by Noti No. 594/V-e-51, dated 18th October 1968, published in U. P. Gazette, Part II, dated 20th February, 1969.]Rules framed under [Section 555-A, Cr. P. C.] [See Section 477 of the Code of Criminal Procedure, 1973 (Act 2 of 1974).] with regard to petition writers and typists sitting in Magisterial Court compounds
