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Union of India - Section
Section 389 in Rules of Procedure and Conduct of Business in Lok Sabha
389. Residuary powers.
- All matters not specifically provided for in these rules and all questions relating to the detailed working of these rules shall be regulated in such manner as the Speaker may, from time to time, direct.First Schedule(See rule 161)Form of PetitionToLok SabhaThe humble petition of(Here insert name and designation or description of petitioner(s) in concise form, e.g., "A.B. and others" or "the inhabitants of ......" or "the municipality of ...etc.").sheweth(Here insert concise statement of case)and accordingly your petitioner(s) pray that(here insert "that the Bill be or be not proceeded with" or "that special provision be made in the Bill to meet the case of your petitioner(s)" or any other appropriate prayer regarding the Bill or matter before the House or a matter of general public interest).and your petitioner(s) as in duty bound will ever pray.| Name of Petitioner | Address | Signature or thumb impression |
| Members of the Lok Sabha, be =| arresteddetained| for ................................................................................................ |
| Shrimati/Kumari/Shri.........................................., M.P., was| accordingly arrestedtaken into custody| at ...... (time) on........................(date) and is at present lodged in the ........................ jail, |