Section 54(4) in Rules of Procedure and Conduct of Business in Lok Sabha
(4)Where two or more members give short notice questions on the same subject and one of the questions is accepted for answer at short notice, names of not more than four members, other than the one whose notice has been admitted, as determined by ballot, shall be shown against the admitted question:Provided that the Speaker may direct that all the notices be consolidated into a single notice, if in the opinion of the Speaker, it is desirable to have a single self-contained question covering all the important points raised by members, and the Minister shall then give reply to the consolidated question:Provided further that in the case of consolidated question, names of not more than four members, other than the one whose notice has been admitted, as determined by ballot, shall be shown against the question.
