Section 332 in Rules of Procedure and Conduct of Business in Lok Sabha
332. Mode of giving notice.
(1)Every notice required by these rules shall be given in writing addressed to the Secretary-General and signed by the member giving notice, and shall be left at the Parliamentary Notice Office which shall be kept open for this purpose between the hours to be notified from time to time on every day except Sunday or a public holiday.(2)Notices left at the Parliamentary Notice Office after the hours notified under sub-rule (1) shall be treated as given on the next day.
