Section 199 in Rules of Procedure and Conduct of Business in Lok Sabha
199. Statement by Minister who has resigned.
(1)A member who has resigned the office of Minister may, with the consent of the Speaker, make a personal statement in explanation of her or his resignation [on any day during the session in which the resignation has been accepted by the President:Provided that a member may make such a statement at the earliest opportunity on a day not being more than seven days from the date of commencement of the session if the resignation was accepted by the President when the House was not in session.] [Added by L.S. Bn. (II), dated 9.5.1989, para 2930.](2)A copy of the statement shall be forwarded to the Speaker and the Leader of the House [at least] [Inserted by L.S. Bn. (II), dated 9.5.1989, para 2930.] one day in advance of the day on which it is made.[* * ***] [Omitted by L.S. Bn. (II), dated 9.5.1989, para 2930.](3)There shall be no debate on such statement, but after it has been made, a Minister may make a statement pertinent thereto.Statement by Minister who has resigned.
