(1)If notice is given of a motion for presenting an address to the President praying for the removal of a Judge signed,—(a)in the case of a notice given in the House of the People, by not less than one hundred members of that House;(b)in the case of a notice given in the Council of States, by not less, than fifty members of that Council, then, the Speaker or, as the case may be, the Chairman may, after consulting such persons, if any, as he thinks fit and after considering such materials, if any, as may be available to him either admit the motion or refuse to admit the same.
