Section 221 in Rules of Procedure and Conduct of Business in Lok Sabha
221. Timely completion of financial business.
- In addition to the powers exercisable under these rules, the Speaker may exercise all such powers as are necessary for the purpose of the timely completion of all financial business including allotment of time for the disposal of various kinds of such business, and where time is so allotted, the Speaker shall, at the appointed hour, put every question necessary to dispose of all the outstanding matters in connection with the stage or stages for which time has been allotted.Explanation. - Financial business includes any business which the Speaker holds as coming within this category under the Constitution.
