Section 197(5) in Rules of Procedure and Conduct of Business in Lok Sabha
(5)[ All the notices which have not been taken up during the week for which they have been given, shall lapse at the end of the week unless the Speaker has admitted any of them for a subsequent sitting:Provided that a notice referred for facts to a Minister shall not lapse till it is finally disposed of by the Speaker.] [Substituted by L.S. Bn. (II), dated 30.4.1987, para 1639.]
