Section 200A in Rules of Procedure and Conduct of Business in Lok Sabha
200A. [Admissibility of Resolution. [Inserted by L.S. Bn. (II), dated 1.8.1989, para 3091.]
- In order that such a resolution may be admissible, it shall satisfy the following conditions, namely: -(i)it shall be specific with respect to charges;(ii)it shall be clearly and precisely expressed; and(iii)it shall not contain arguments, inferences, ironical expressions, imputations or defamatory statements.]
