Section 377A in Rules of Procedure and Conduct of Business in Lok Sabha
377A. [Conditions of admissibility. [Added by L.S. Bn. (II) dated 9.5.1989, para 2930.]
- In order that a notice may be admissible it shall satisfy the following conditions: -(i)it shall not refer to a matter which is not primarily the concern of the Government of India;(ii)it shall not relate to a matter which has been discussed in the same session or which is substantially identical to the matter already raised by a member under this rule during the session;(iii)it shall not exceed 250 words;(iv)it shall not raise more than one issue;(v)it shall not contain arguments, inferences, ironical expressions, imputations, epithets or defamatory statements; and(vi)it shall not refer to proceedings of a parliamentary/consultative committee.
