Section 352 in Rules of Procedure and Conduct of Business in Lok Sabha
352. Rules to be observed while speaking.
- A member while speaking shall not -(i)refer to any matter of fact on which a judicial decision is pending;(ii)[make personal reference by way of making an allegation imputing a motive to or questioning the bona fides of any other member of the House unless it be imperatively necessary for the purpose of the debate being itself a matter in issue or relevant thereto;] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.](iii)use offensive expressions about the conduct or proceedings of Parliament or any State Legislature;(iv)reflect on any determination of the House except on a motion for rescinding it;(v)reflect upon the conduct of persons in high authority unless the discussion is based on a substantive motion drawn in proper terms;Explanations. - The words 'persons in high authority' mean persons whose conduct can only be discussed on a substantive motion drawn in proper terms under the Constitution or such other persons whose conduct, in the opinion of the Speaker, should be discussed on a substantive motion drawn up in terms approved by the Speaker;(vi)use the President's name for the purpose of influencing the debate;(vii)utter treasonable, seditious or defamatory words;[ *** ] [Omitted by L.S. Bn. (II) dated 9.5.1989, para 2930.](viii)use the right of speech for the purpose of obstructing the business of the House;(ix)[ make any reference to the strangers in any of the galleries; [Added by L.S. Bn. (II) dated 9.5.1989, para 2930.](x)refer to Government officials by name; and(xi)read a written speech except with the previous permission of the Chair.]
