Section 15 in Rules of Procedure and Conduct of Business in Lok Sabha
15. Adjournment of House [and procedure for reconvening.] [Added by L.S. Bn. (II) dated 9.5.1989, para 2930.]
(1)The Speaker shall determine the time when a sitting of the House shall be adjourned sine die or to a particular day, or to an hour or part of the same day:Provided that the Speaker, if thinks fit, may call a sitting of the House before the date or time to which it has been adjourned or at any time after the House has been adjourned sine die.(2)[ In case the House, after being adjourned is reconvened under proviso to sub-rule (1), the Secretary- General shall communicate to each member the date, time, place and duration of the next part of the session.] [Added by L.S. Bn. (II) dated 9.5.1989, para 2930.]
