Section 197(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)[ There shall be no debate on such statement at the time it is made but each member in whose name the item stands in the list of business may, with the permission of the Speaker, ask a clarificatory question and the Minister shall reply at the end to all such questions:Provided that names of not more than five members shall be shown in the list of business.] [Substituted by L.S. Bn. (II), dated 30.4.1987, para 1639.]Explanation. - (i) Where a notice is signed by more than one member, it shall be deemed to have been given by the first signatory only.(ii)Notices for a sitting received upto 10.00 hours shall be deemed to have been received at 10.00 hours on that day and a ballot shall be held to determine the relative priority of each such notice on the same subject. Notices received after 10.00 hours shall be deemed to have been given for the next sitting.(iii)[ Notices received during a week commencing from its first sitting till 10.00 hours on the last day of the week on which the House sits, shall be valid for that week. Notices received after 10.00 hours on the last day of the week on which the House sits, shall be valid for the following week. [Added by L.S. Bn. (II), dated 30.4.1987, para 1639.](iv)In case the number of members giving notices on a subject that is admitted by the Speaker, is [five or less], their inter-se priority shall be determined with reference to the date and time of receipt of Notices.]
