Section 242 in Rules of Procedure and Conduct of Business in Lok Sabha
242. Application for leave of absence.
(1)A member desiring permission of the House to remain absent from the sittings thereof under clause (4) of article 101 of the Constitution shall make an application in writing to the Speaker.(2)An application under sub-rule (1) shall specify the period for which leave of absence is required, indicating also the date of commencement and of termination of such leave of absence and the grounds for it:Provided that leave of absence applied for at any one time shall not exceed a period of sixty days.
