Section 194 in Rules of Procedure and Conduct of Business in Lok Sabha
194. Speaker to decide admissibility and allotment of time.
(1)If the Speaker is satisfied, after calling for such information from the member who has given notice and from the Minister as the Speaker may consider necessary, that the matter is urgent and is of sufficient importance to be raised in the House at an early date, the Speaker may admit the notice:Provided that if an early opportunity is otherwise available for the discussion of the matter the Speaker may refuse to admit the notice.(2)The Speaker may allot two sittings in a week on which such matters may be taken up for discussion and allow such time for discussion not exceeding [two] [Substituted by L.S. Bn. (II), dated 30.4.1987, para 1639.] hours at or before the end of the sitting, as the Speaker may consider appropriate in the circumstances.
