Section 7 in Rules of Procedure and Conduct of Business in Lok Sabha
7. Election of Speaker.
(1)The election of a Speaker shall be held on such date as the President may fix, and the Secretary- General shall send to every member notice of this date.(2)At any time before noon on the day preceding the date so fixed, any member may give notice in writing, addressed to the Secretary-General, of a motion that another member be chosen as the Speaker of the House, and the notice shall be seconded by a third member and shall be accompanied by a statement by the member whose name is proposed in the notice that the member proposed is willing to serve as Speaker, if elected:Provided that a member shall not propose one's own name, or second a motion proposing the member's own name, or propose or second more than one motion.(3)[ A member in whose name a motion stands on the list of business shall, unless makes a statement conveying unwillingness to move the motion, move the motion when called upon to do so.] [Substituted by L.S. Bn. (II) 9-5-1989, para 2930.]Provided that such statement shall be confined to, conveying the unwillingness, or moving the motion for decision of the House under sub-rule (4).(4)The motions which have been moved and duly seconded shall be put one by one in the order in which they have been moved, and decided, if necessary, by division. If any motion is carried, the person presiding shall, without putting later motions, declare that the member proposed in the motion which has been carried, has been chosen as the Speaker of the House.
