Section 55(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)A member wishing to raise a matter shall give notice in writing to the Secretary-General three days in advance of the day on which the matter is desired to be raised, and shall shortly specify the point or points such member wishes to raise:Provided that the notice shall be accompanied by an explanatory note stating the reasons for raising discussion on the matter in question:Provided further that if a notice is signed by more than one member it shall be deemed to have been given by the first signatory only:Provided further that the Speaker may with the consent of the Minister concerned waive the requirement concerning the period of notice.
