Section 58 in Rules of Procedure and Conduct of Business in Lok Sabha
58. Restrictions on right to move motion.
- The right to move the adjournment of the House for the purpose of discussing a definite matter of urgent public importance shall be subject to the following restrictions, namely: -(i)not more than one such motion shall be made at the same sitting;(ii)not more than one matter shall be discussed on the same motion;(iii)the motion shall be restricted to a specific matter of recent occurrence [involving responsibility of the Government of India] [Added by L.S. Bn. (II) dated 9.5.1989, para 2930.];(iv)the motion shall not raise a question of privilege;(v)the motion shall not revive discussion on a matter which has been discussed in the same session;(vi)the motion shall not anticipate a matter, which has been previously appointed for consideration. In determining whether a discussion is out of order on the ground of anticipation, regard shall be had by the Speaker to the probability of the matter anticipated being brought before the House within a reasonable time;(vii)the motion shall not deal with any matter which is under adjudication by a court of law having jurisdiction in any part of India; and(viii)the motion shall not raise any question which under the Constitution or these rules can only be raised on a distinct motion by a notice given in writing to the Secretary-General.
