Section 252 in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
252. Resolution for removal of Speaker or Deputy Speaker.
- A member wishing to give a notice of his intention to move a resolution under Section 7(2) for the removal of Speaker or the Deputy Speaker from his office shall do so in writing:Provided that no resolution for the aforesaid purpose shall be moved unless such notice has been given to the Secretary at least fourteen days before.
