Section 39(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)If a question is not distinguished by an asterisk or if a question placed on the list of questions for oral answer on any day is not called for answer within the time available for answering questions on that day, [ * * * ] [Omitted by L.S. Bn. (II), dated 19.3.2010, para 1265.] a written answer to such question shall be deemed to have been laid on the Table at the end of the Question Hour or as soon as the questions for oral answer have been disposed of, as the case may be, by the Minister to whom the question is addressed.[ * * * ] [Omitted by L.S. Bn. (II), dated 19.3.2010, para 1265.]
