Section 277(1) in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
(1)(a)A Minister with the permission of the Speaker may intervene at any stage of debate and will also have a right to reply to the debate so as to conclude it;(b)a statement may be made by Minister on a matter of public importance with the consent of the Speaker but no question shall be asked at the time the statement is made.
