Section 194(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)If the Speaker is satisfied, after calling for such information from the member who has given notice and from the Minister as the Speaker may consider necessary, that the matter is urgent and is of sufficient importance to be raised in the House at an early date, the Speaker may admit the notice:Provided that if an early opportunity is otherwise available for the discussion of the matter the Speaker may refuse to admit the notice.
