Section 377 in Rules of Procedure and Conduct of Business in Lok Sabha
377. [Raising a matter which is not a point of order. [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.]
- A member who wishes to bring to the notice of the House a matter which is not a point of order, shall give notice in writing to the Secretary-General specifying clearly and precisely the text of the matter to be raised. The member shall be permitted to raise it only after the Speaker has given the consent and at such time and date as the Speaker may fix.]
