Section 160 in Rules of Procedure and Conduct of Business in Lok Sabha
160. Scope of petitions.
- [Petitions may be presented by a Member to the House with the consent of the Speaker on -] [Substituted by L.S. Bn. (II) dated 17.2.2014, para 6174.](i)a Bill which has been published under rule 64 or which has been introduced in the House;(ii)any matter connected with the business pending before the House; and(iii)any matter of general public interest provided that it is not one: -(a)which falls within the cognizance of a court of law having jurisdiction in any part of India or a court of enquiry or a statutory tribunal or authority or a quasi-judicial body, or a commission;(b)which should ordinarily be raised in a State Legislature;(c)which can be raised on a substantive motion or resolution; or(d)for which remedy is available under the law, including rules, regulations, bye-laws made by the Government of India or an authority to whom power to make such rules, regulations, etc. is delegated.
