Section 41(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)The right to ask a question is governed by the following conditions, namely: -(i)[ it shall be clearly and precisely expressed and shall not be too general incapable of any specific answer or in the nature of a leading question;] [Inserted by L.S. Bn. (II), dated 9.5.1989, para 2930.](ii)[ it shall not bring in any name or statement not strictly necessary to make the question intelligible; [Renumbered by L.S. Bn. (II), dated 9.5.1989, para 2930.](iii)if it contains a statement the member shall make oneself responsible for the accuracy of the statement;(iv)it shall not contain arguments, inferences, ironical expressions, imputations, epithets or defamatory statements;(v)it shall not ask for an expression of opinion or the solution of an abstract legal question or of a hypothetical proposition;(vi)it shall not ask as to the character or conduct of any person except in that person's official or public capacity;(vii)it shall not ordinarily exceed 150 words;(viii)it shall not relate to a matter which is not primarily the concern of the Government of India;(ix)it shall not ask about proceedings in the Committee which have not been placed before the House by a report from the Committee.(x)it shall not reflect on the character or conduct of any person whose conduct can only be challenged on a substantive motion;(xi)it shall not make or imply a charge of a personal character;(xii)it shall not raise questions of policy too large to be dealt with within the limits of an answer to a question;(xiii)it shall not repeat in substance questions already answered or to which an answer has been refused;(xiv)it shall not ask for information on trivial matters;(xv)it shall not ordinarily ask for information on matters of past history;(xvi)it shall not ask for information set forth in accessible documents or in ordinary works of reference;(xvii)it shall not raise matters under the control of bodies or persons not primarily responsible to the Government of India;(xviii)it shall not ask for information on matter which is under adjudication by a court of law having jurisdiction in any part of India;(xix)it shall not relate to a matter with which a Minister is not officially [concerned];(xx)it shall not refer discourteously to a friendly foreign country;(xxi)[ it shall not seek information about matters which are in their nature secret, such as composition of Cabinet Committees, Cabinet discussions, or advice given to the President in relation to any matter in respect of which there is a constitutional, statutory or conventional obligation not to disclose information;] [Substituted by L.S. Bn. (II), dated 9.5.1989, para 2930.](xxii)it shall not ordinarily ask for information on matters which are under consideration of a Parliamentary Committee; and(xxiii)it shall not ordinarily ask about matters pending before any statutory tribunal or statutory authority performing any judicial or quasi-judicial functions or any commission or court of enquiry appointed to enquire into, or investigate, any matter but may refer to matters concerned with procedure or subject or stage of enquiry, if it is not likely to prejudice the consideration of the matter by the tribunal or commission or court of enquiry.]
