Section 47 in Rules of Procedure and Conduct of Business in Lok Sabha
47. Withdrawal or postponement of questions.
- A member may, by notice given at any time before the sitting for which such member's question has been placed on the list, withdraw the question, or postpone it to a later day to be specified in the notice and on such later day the question shall, subject to the provisions of rule 38, be placed on the list after all questions which have not been so postponed:Provided that a postponed question shall not be placed on the list until two clear days have expired from the day when the notice of postponement has been received by the Secretary-General.
