Section 39(3) in Rules of Procedure and Conduct of Business in Lok Sabha
(3)If the Question Hour on any day is dispensed with [ * * * ] [Omitted by L.S. Bn. (II), dated 19.3.2010, para 1265.] for any [ * * *] [Omitted by L.S. Bn. (II), dated 19.3.2010, para 1265.] reason, the answers to questions included in the lists of questions for oral as well as written answers for that day shall be deemed to have been laid on the Table by the Ministers to whom such questions are addressed and shall form part of the proceedings of the day:Provided that if the House does not continue with its sitting after dispensing with [ * * * ] [Omitted by L.S. Bn. (II), dated 19.3.2010, para 1265.]the Question Hour, the answers to questions included in the lists of questions for oral as well as written answer for that day shall be deemed to have been laid on the Table after the Question Hour at the next sitting of the House and shall form part of the proceedings of that day:Provided further that if the Question Hour is interrupted after having taken up the list of questions for oral answer and the list is partly disposed of and the sitting continues, answers to remaining questions in the list of questions for oral answer and answers to questions in the list of questions for written answer shall be deemed to have been laid on the Table after 12 O'clock and form part of the proceedings of the day.
