Section 368 in Rules of Procedure and Conduct of Business in Lok Sabha
368. Papers quoted to be laid.
- If a Minister quotes in the House a despatch or other State paper which has not been presented to the House, the Minister shall lay the relevant paper on the Table:Provided that this rule shall not apply to any documents which are stated by the Minister to be of such a nature that their production would be inconsistent with public interest:Provided further that where a Minister gives in one's own words a summary or gist of such despatch or State paper it shall not be necessary to lay the relevant papers on the Table.
