Notice of resolution for removal of Speaker or Deputy Speaker
200. (1) A member wishing to give notice of a resolution, under clause
(c) of article 94 of the Constitution, for the removal of the Speaker or
the Deputy Speaker shall do so in writing to the Secretary-General *1[and
shall furnish the full text of such resolution].
(2) On receipt of a notice under sub-rule (1) a motion for leave to
move the resolution shall be entered in the list of business in the name
of the member concerned, on a day fixed by the Speaker, provided that the
day so fixed shall be any day after fourteen days from the date of the
receipt of notice of the resolution.
*2[Admissibility of Resolution
200A 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.]
Leave of House to move resolution
201. (1) Subject to the provisions of article 96 of the Constitution,
the Speaker or the Deputy Speaker or such other person as is referred to
in clause (2) of article 95 of the Constitution shall preside when a motion
under sub-rule (2) of rule 200 is taken up for consideration.
(2) The member in whose name the motion stands on the list of business
shall, *3[unless
he states that he does not intend to move the motion, move the motion when
called upon to do so, but in either case]no speech shall be permitted at
this stage.
(3) The Speaker or the Deputy Speaker or the person presiding, as the
case may be, shall thereupon place the motion before the House and shall
request those members who are in favour of leave being granted to rise
in their places. If not less than fifty members rise accordingly, the Speaker
or the Deputy Speaker or the person presiding, as the case may be, shall
declare that leave has been granted and that the resolution will be taken
up on such day, not being more than ten days from the date on which leave
is asked for, as he may appoint. If less than fifty members rise, the Speaker
or the Deputy Speaker or the person presiding, as the case may be, shall
inform the member that he has not the leave of the House.
Inclusion of resolution in list of business
202. On the appointed day the resolution shall be included in the list
of business.
*4[Scope
of discussion
202A. The discussion on the resolution shall be strictly confined to
the charges preferred in the resolution.]
Time limit for speeches
203. Except with the permission of the Speaker or the person presiding,
a speech on the resolution shall not exceed fifteen minutes in duration:
Provided that the mover of the resolution when moving the same may speak
for such longer time as the Speaker or the person presiding may permit.
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[*1]
Added by L.S. Bn.(II), dated 1-8-1989, para 3091.
[*2] Ins. Ibid.
[*3] Sub
by L.S. Bn.(II), dated 9-5-1989 para 2930.
[*4] Ins.by
L.S. Bn.(II), dated 1-8-1989, para 3091.