Section 229 in Rules of Procedure and Conduct of Business in Lok Sabha
229. Intimation regarding arrest, detention etc. of member.
- When a member is arrested on a criminal charge or for a criminal offence or is sentenced to imprisonment by a court or is detained under an Questions of privilege to be considered by House or Committee. executive order, the committing judge, magistrate or executive authority, as the case may be, shall immediately intimate such fact to the Speaker indicating the reasons for the arrest, detention or conviction, as the case may be, as also the place of detention or imprisonment of the member in the appropriate form set out in the Third Schedule.
