Communications from President to house
246. Communications from the President to the House shall be made to the Speaker by written message signed by the President or, if the President is absent from the place of sitting of the House, his message shall be conveyed to the Speaker through a Minister.
Communications from the House to President
247. Communications from the House to the President shall be made-
(i) by formal address, after motion made and carried in the House; and
(ii) through the Speaker.