Section 186 in Rules of Procedure and Conduct of Business in Lok Sabha
186. Admissibility of motions.
- In order that a motion may be admissible it shall satisfy the following conditions, namely: -(i)it shall raise substantially one definite issue;(ii)it shall not contain arguments, inferences, ironical expressions, imputations or defamatory statements;(iii)it shall not refer to the conduct or character of persons except in their public capacity;(iv)it shall be restricted to a matter of recent occurrence;(v)it shall not raise a question of privilege;(vi)it shall not revive discussion of a matter which has been discussed in the same session;(vii)it shall not anticipate discussion of a matter which is likely to be discussed in the same session; [XXX] [Omitted by L.S. Bn. (II) dated 9.5.1989, para 2930.](viii)it shall not relate to any matter which is under adjudication by a court of law having jurisdiction in any part of India;(ix)[ if it contains a statement the member shall take the responsibility for the accuracy of the statement; [Added by L.S. Bn. (II), dated 9.5.1989, para 2930.](x)it shall not seek discussion on a paper or document laid on the Table by a private member;(xi)it shall not ordinarily relate to matters which are under consideration of a Parliamentary Committee;(xii)it shall not ask for an expression of opinion or the solution of an abstract legal question or of a hypothetical proposition;(xiii)it shall not relate to a matter which is not primarily the concern of the Government of India;(xiv)it shall not raise matter under the control of bodies or persons not primarily responsible to the Government of India;(xv)it shall not relate to a matter with which a Minister is not officially concerned;(xvi)it shall not refer discourteously to a friendly foreign country;(xvii)it shall not refer to or seek disclosure of information about matters which are in their nature secret such as Cabinet discussions or advice given to the President in relation to any matter in respect of which there is a constitutional, statutory or conventional obligation not to disclose information; and(xviii)it shall not relate to a trivial matter.]
