Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 349 in Rules of Procedure and Conduct of Business in Lok Sabha

349. Rules to be observed by members in House.

- Whilst the House is sitting, a member -
(i)shall not read any book, newspaper or letter except in connection with the business of the House;
(ii)shall not interrupt any member while speaking by disorderly expression or noises or in any other disorderly manner;
(iii)shall bow to the Chair while entering or leaving the House, and also when taking or leaving one's own seat;
(iv)shall not pass between the Chair and any member who is speaking;
(v)shall not leave the House when the Speaker is addressing the House;
(vi)shall always address the Chair;
(vii)shall keep to one's own usual seat while addressing the House;
(viii)shall maintain silence when not speaking in the House;
(ix)shall not obstruct proceedings, hiss or interrupt and shall avoid making running commentaries when [another member is speaking;] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.]
(x)shall not applaud when a stranger enters any of the Galleries, or the Special Box;
(xi)[ shall not shout slogans in the House; [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.]
(xii)shall not sit or stand with back towards the Chair;
(xiii)shall not approach the Chair personally in the House. The member may send chits to the officers at the Table, if necessary;
(xiv)shall not wear to display badges of any kind in the House {except the National Flag in the form of a lapel pin or a badge};
(xv)shall not bring or display arms in the House;
(xvi)shall not display flags, emblems or any exhibits in the House;
(xvii)shall not leave the House immediately after delivering the speech;
(xviii)shall not distribute within the precincts of Parliament House any literature, questionnaire, pamphlets, press notes, leaflets, etc. not connected with the business of the House;
(xix)shall not place one's hat/cap on the desk in the House, bring boards in the Chamber for keeping files or for writing purposes, smoke or enter the House with the coat hanging on the arms;
(xx)shall not carry walking stick into the House unless permitted by the Speaker on health grounds;
(xxi)shall not tear off documents in the House in protest;
(xxii)shall not bring or play cassette or tape recorder in the House; and
(xxiii)shall avoid talking or laughing in Lobby loud enough to be heard in the House.]