Section 50 in Rules of Procedure and Conduct of Business in Lok Sabha
50. Supplementary questions.
- [(1) The member in whose name a question is listed for oral answer or any other member, when called by the Speaker, may ask a supplementary question for the purpose of further elucidating any matter of fact regarding which an answer has been given.(2)A supplementary question, shall be held out of order by the Speaker if, in the opinion of the Speaker: -(i)it does not arise from the main question or its answer;(ii)instead of seeking information, it gives information;(iii)it involves more than one separate issues;(iv)it seeks confirmation or denial of an opinion; and(v)it infringes any of the rules regarding questions.(3)No discussion shall be permitted during the time for questions under rule 32 in respect of any question or of any answer given to a question] [Substituted by L.S. Bn. (II), dated 9.5.1989, para 2930.].
