Section 352(ii) in Rules of Procedure and Conduct of Business in Lok Sabha
(ii)[make personal reference by way of making an allegation imputing a motive to or questioning the bona fides of any other member of the House unless it be imperatively necessary for the purpose of the debate being itself a matter in issue or relevant thereto;] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.]
