Section 201 in Rules of Procedure and Conduct of Business in Lok Sabha
201. Leave of House to move resolution.
(1)Subject to the provisions of article 96 of the Constitution, the Speaker or the Deputy Speaker or such other person as is referred to in clause (2) of article 95 of the Constitution shall preside when a motion under sub-rule (2) of rule 200 is taken up for consideration.(2)The member in whose name the motion stands on the list of business shall, [unless makes a statement conveying unwillingness to move the motion, move the motion when called upon to do so, but in either case] [Substituted by L.S. Bn. (II), dated 9.5.1989, para 2930.] no speech shall be permitted at this stage.(3)The Speaker or the Deputy Speaker or the person presiding, as the case may be, shall thereupon place the motion before the House and shall request those members who are in favour of leave being granted to rise in their places. If not less than fifty members rise accordingly, the Speaker or the Deputy Speaker or the person presiding, as the case may be, shall declare that leave has been granted and that the resolution will be taken up on such day, not being more than ten days from the date on which leave is asked for, as the Speaker or the Deputy Speaker or the person presiding, as the case may be, may appoint. If less than fifty members rise, the Speaker or the Deputy Speaker or the person presiding, as the case may be, shall inform that the member has not the leave of the House.
