Section 31 in Rules of Procedure and Conduct of Business in Lok Sabha
31. List of business.
(1)A list of business for the day shall be prepared by the Secretary-General, and a copy thereof shall be made available for the use of every member.(2)Save as otherwise provided in these rules, no business not included in the list of business for the day shall be transacted at any sitting without the permission of the Speaker.(3)Save as otherwise provided in these rules, no business requiring notice shall be set down for a day earlier than the day after that on which the period of the notice necessary for that class of business expires.(4)Unless the Speaker otherwise directs, not more than three resolutions (in addition to any resolution which is outstanding under the proviso to rule 29) shall be set down in the list of business for any day allotted for the disposal of private members' resolutions.
