Section 173 in Rules of Procedure and Conduct of Business in Lok Sabha
173. Admissibility of resolution.
- In order that a resolution may be admissible, it shall satisfy the following conditions, namely: -(i)it shall be clearly and precisely expressed;(ii)it shall raise substantially one definite issue;(iii)it shall not contain arguments, inferences, ironical expressions, imputations or defamatory statements;(iv)it shall not refer to the conduct or character of persons except in their official or public capacity; and(v)it shall not relate to any matter which is under adjudication by a court of law having jurisdiction in any part of India.
