Section 200(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)A member wishing to give notice of a resolution, under clause (c) of article 94 of the Constitution, for the removal of the Speaker or the Deputy Speaker shall do so in writing to the Secretary - General [and shall furnish the full text of such resolution.] [Added by L.S. Bn. (II), dated 1.8.1989, para 3091.]
