Section 74 in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
74. Substantive Motion.
- When the House agrees to the motion:(i)that the question of breach of privilege or contempt, committed in view of the House, be considered; or(ii)that the matter be taken up for consideration forthwith under Rule 71; or(iii)that the report of the Committee of Privileges may be considered under Rule 73-any member may move a substantive motion confirm the commission of the breach of privilege or contempt, or the report, as the case may, and also suggesting the action to be taken by the House thereon, and any other member may move an amendment to the said motion.
