Section 277 in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
277. Ministers Rights to Intervene in the Debate or to Make a statement.
(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.(2)A Minister desiring to make a statement in the House under Clause 1(b) shall intimate in advance the date on which the statement is proposed to be made and also send a copy of the statement to the Secretary.(3)The statement shall pertain to a subject for which the Minister is responsible and shall be made to explain Government's policy in regard to a specific matter of public importance or topical interest.
