Section 20 in Rules of Procedure and Conduct of Business in Lok Sabha
20. [Right of reply.] [Substituted By L.S. Bn. (II), Dated 9.5.1989, Para 2930.]
(1)The Prime Minister or any other Minister shall, whether previously taken part in the discussion or not, have on behalf of the Government a general right of explaining the position of the Government at the end of the discussion and the Speaker may enquire how much time will be required for the speech so that the Speaker may fix the hour by which the discussion shall conclude.(2)[ The mover or the seconder shall not have any right of reply after the Prime Minister or any other Minister has explained the position of the Government at the end of the discussion.] [Added By L.S. Bn. (II), Dated 9.5.1989, Para 2930.]
