Section 8 in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
8. Election of Speaker.
(1)The election of Speaker shall be held on such date as the Lieutenant Governor may fix, and the Secretary shall send to every member notice of this date.(2)At any time before noon on the day preceding the date so fixed, any member may give notice in writing, addressed to the Secretary, of a motion that another member be chosen as the Speaker of the House, and the notice shall be seconded by a third member and shall be accompanied by a statement by the member whose name is proposed in the notice that he is willing to serve as Speaker, if elected:Provided that a member shall not propose his own name, or second a motion proposing his own name, or propose or second more than one motion.(3)A member in whose name a motion stands on the list of business shall, unless he states that he does not wish to move the motion, move the motion when called upon the do so. In either case he shall confine himself to a mere statement to the effect that he moves the motion or that he does not intend to move the motion(4)The motions which have been moved and duly seconded shall be put one by one in the order in which they have been moved, and decided, if necessary, by division. If any motion is carried, the person presiding shall without putting later motions, declare that the member proposed in the motion which has been carried, has been chosen as the Speaker of the House.
