Section 198 in Rules of Procedure and Conduct of Business in Lok Sabha
198. Procedure regarding motion of n-confidence in Council of Ministers.
(1)A motion expressing want of confidence in the Council of Ministers may be made subject to the following restrictions, namely: -(a)leave to make the motion shall be asked for by the member when called by the Speaker;(b)the member asking for leave shall, [by 10.00 hours on] [Substituted by L.S. Bn. (II), dated 1.8.1989, para 3091.] that day give to the Secretary - General a written notice of the motion which such member proposes to move.[Provided that notices, received after 10.00 hours, shall be deemed to have been received at 10.00 hours on the next day on which the House sits.] [Added by L.S. Bn. (II), dated 1.8.1989, para 3091.](2)If the Speaker is of opinion that the motion is in order, the Speaker shall read the motion to the House and shall request those members who are in favour of leave being granted to rise in their places, and if not less than fifty members rise accordingly, the Speaker shall declare that leave is granted and that the motion will be taken up on such day, not being more than ten days from the date on which the leave is asked for as the Speaker may appoint. If less than fifty members rise, the Speaker shall inform that the member has not the leave of the House.(3)If leave is granted under sub-rule (2), the Speaker may, after considering the state of business in the House, allot a day or days or part of a day for the discussion of the motion.(4)The Speaker shall, at the appointed hour on the allotted day or the last of the allotted days, as the case may be, forthwith put every question necessary to determine the decision of the House on the motion.(5)The Speaker, if thinks fit, may prescribe a time limit for speeches.
