Section 15(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)[ In case the House, after being adjourned is reconvened under proviso to sub-rule (1), the Secretary- General shall communicate to each member the date, time, place and duration of the next part of the session.] [Added by L.S. Bn. (II) dated 9.5.1989, para 2930.]
