Section 60 in Rules of Procedure and Conduct of Business in Lok Sabha
60. Leave to move adjournment motion.
(1)The Speaker, if gives consent under rule 56 and holds that the matter proposed to be discussed is in order, shall call the member concerned who shall rise in one's own place and ask for leave to move the adjournment of the House:Provided that where the Speaker has refused consent under rule 56 or is of opinion that the matter proposed to be discussed is not in order, the Speaker may, if thinks it necessary, read the notice of motion and state the reasons for refusing consent or holding the motion as being not in order:Provided further that where the Speaker is not in possession of full facts about the matter mentioned therein, the Speaker may before giving or refusing consent read the notice of the motion and hear from the Minister, or members concerned, a brief statement on facts and then give decision on the admissibility of the motion.(2)If objection to leave being granted is taken, the Speaker shall request those members who are in favour of leave being granted to rise in their places, and if not less than fifty members rise accordingly, the Speaker shall intimate that leave is granted. If less than fifty members rise, the Speaker shall inform that the member has not the leave of the House.
