Section 353 in Rules of Procedure and Conduct of Business in Lok Sabha
353. Procedure regarding allegation against any person.
- No allegation of a defamatory or incriminatory nature shall be made by a member against any person unless the member has given [adequate advance notice] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.] to the Speaker and also to the Minister concerned so that the Minister may be able to make an investigation into the matter for the purpose of a reply:Provided that the Speaker may at any time prohibit any member from making any such allegation if the Speaker is of opinion that such allegation is derogatory to the dignity of the House or that no public interest is served by making such allegation.
