(8)Where a notice in writing signed by not less than one-tenth of the total number of members of the House of the People has been given of, their intention to move a resolution for disapproving, or, as the case may be, for disapproving the continuance in force of, a Proclamation issued under clause (I) or a Proclamation varying such Proclamation,--(a)to the Speaker, if the House is in session; or(b)10 the President, if the House is not in session,a special sitting of the House shall be held within fourteen days from the dale on which such notice is received by the Speaker, or as the case may be, by the President, for the purpose of considering such resolution.
