Section 55(5) in Rules of Procedure and Conduct of Business in Lok Sabha
(5)There shall be no formal motion before the House nor voting. The member who has given notice may make a short statement and the [members who have previously intimated to the Speaker may ask a question for the purpose of further elucidating any matter of fact. Thereafter, the Minister shall reply shortly] [Substituted by L.S. Bn. (II), dated 9.5.1989, para 2930.]:Provided that not more than four members who have previously intimated to the Secretary-General may be permitted to ask a question each for the purpose of further elucidating any matter of fact.Explanation. - A member wishing to ask a question shall make such request in writing before the commencement of the sitting at which the discussion is to take place. If such requests are received from more than four members, a ballot shall be held to determine the names of first four members who may be permitted to ask a question each.
