Section 288 in Rules of Procedure and Conduct of Business in Lok Sabha
288. Functions.
(1)It shall be the function of the Committee to recommend the time that should be allocated for the discussion of the stage or stages of such Government Bills and other business as the Speaker, in consultation with the Leader of the House, may direct for being referred to the Committee.(2)The Committee shall have the power to indicate in the proposed time-table the different hours at which the various stages of the Bill or other business shall be completed.(3)The Committee shall have such other functions as may be assigned to it by the Speaker from time to time.Explanation. - The expression other business referred to in this rule and rules 290A and 291 means business, other than private members' Bills under rule 65 and private members' resolutions under rule 170.
