Section 52 in Rules of Procedure and Conduct of Business in Lok Sabha
52. Lapse of pending questions referred to members.
- Where a reference is made to a member in connection with the notice of a question and no reply is received or a reply received from such member is too late for the consideration of the Speaker and the placing of the question, if admitted, on the list of questions for an appropriate date, such notice shall be deemed to have lapsed.
