Section 231 in Rules of Procedure and Conduct of Business in Lok Sabha
231. Treatment of communications regarding arrest, detention, release etc.
- As soon as may be, the Speaker shall, after receiving a communication referred to in rule 229 or rule 230, read it out in the House if in session, or if the House is not in session, direct that it may be published in the Bulletin for the information of the members:Provided that if the intimation of the release of a member either on bail or by discharge on appeal is received before the House has been informed of the original arrest, the fact of her or his arrest, or her or his subsequent release or discharge may not be intimated to the House by the Speaker.Procedure Regarding Arrest and Service of Legal Process within Precincts of the House
