Section 223 in Rules of Procedure and Conduct of Business in Lok Sabha
223. Notice of question of privilege.
- A member wishing to raise a question of privilege shall give notice in writing to the Secretary-General [by 10.00 hours] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.] on the day the question is proposed to be raised. If the question raised is based on a document, the notice shall be accompanied by the document:[Provided that notices received after 10.00 hours shall be deemed to have been received at 10.00 hours on the next day on which the House sits.] [Added by L.S. Bn. (II) dated 9.5.1989, para 2930.]
