Section 199(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)A member who has resigned the office of Minister may, with the consent of the Speaker, make a personal statement in explanation of her or his resignation [on any day during the session in which the resignation has been accepted by the President:Provided that a member may make such a statement at the earliest opportunity on a day not being more than seven days from the date of commencement of the session if the resignation was accepted by the President when the House was not in session.] [Added by L.S. Bn. (II), dated 9.5.1989, para 2930.]
