Section 198(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)A motion expressing want of confidence in the Council of Ministers may be made subject to the following restrictions, namely: -(a)leave to make the motion shall be asked for by the member when called by the Speaker;(b)the member asking for leave shall, [by 10.00 hours on] [Substituted by L.S. Bn. (II), dated 1.8.1989, para 3091.] that day give to the Secretary - General a written notice of the motion which such member proposes to move.[Provided that notices, received after 10.00 hours, shall be deemed to have been received at 10.00 hours on the next day on which the House sits.] [Added by L.S. Bn. (II), dated 1.8.1989, para 3091.]
