Section 225 in Rules of Procedure and Conduct of Business in Lok Sabha
225. Mode of raising questions of privilege.
(1)The Speaker, if gives consent under rule 222 and holds that the matter proposed to be discussed is in order, shall call the member concerned, who shall rise in one's own place and, while asking for leave to raise the question of privilege, make a short statement relevant thereto:Provided that where the Speaker has refused to give consent under rule 222 or is of opinion that the matter proposed to be discussed is not in order, the Speaker, if thinks necessary, may read the notice of question of privilege and state that the consent is refused or the notice of question of privilege is not in order:Provided further that the Speaker may, on being satisfied about the urgency of the matter, allow a question of privilege to be raised at any time during the course of a sitting after the disposal of questions.(2)If objection to leave being granted is taken, the Speaker shall request those members who are in favour of leave being granted to rise in their places, and if not less than twenty-five members rise accordingly, the Speaker shall declare that leave is granted. If less than twenty-five members rise, the Speaker shall inform the member that such member has not the leave of the House.
