25. On days allotted for the transaction of Government business, such
business shall have precedence and the Secretary-General, shall arrange
that business in such order as the Speaker may, after consultation with
the Leader of the House, determine:
Provided that such order of business shall not be varied on the day
that business is set down for disposal unless the Speaker is satisfied
that there is sufficient ground for such variation.
Allotment of time for private member's business
26. The last two and a half hours of a sitting on Friday shall be allotted
for the transaction of private members' business:
Provided that the Speaker may allot different Fridays for the disposal
of different classes of such business and on Fridays so allotted for any
particular class of business, business of that class shall have precedence:
Provided further that the Speaker may, in consultation with the Leader
of the House, allot any day other than a Friday for the transaction of
private members' business:
Provided further that if there is no sitting of the House on a Friday,
the Speaker may direct that two and a half hours on any other day in the
week may be allotted for private members' business.
Precedence of private members Bills
27. (1) On a day allotted for the disposal of private members' Bills,
such Bills shall have relative precedence in the following order, namely:--
(a) Bills in respect of which the motion is that leave be granted to
introduce the Bill;
(b) Bills returned by the President with a message under article 111
of the Constitution;
(c) Bills which have been passed by the House and returned by the Council
with amendments;
(d) Bills which have been passed by the Council and transmitted to the
House;
(e) Bills in respect of which a motion has been carried that the Bill
be taken into consideration;
(f) Bills in respect of which the report of a Joint or Select Committee
has been presented;
(g) Bills which have been circulated for the purpose of eliciting opinion
thereon;
(h) Bills introduced and in respect of which no further motion has been
made or carried; and
(i) other Bills.
(2) The relative precedence of Bills falling under the same clause of
sub-rule (1) shall be determined by ballot to be held in accordance with
the orders made by the Speaker and on such day and in such manner as the
Speaker may direct:
Provided that the motion in respect of Bills falling under clause (a)
of sub-rule (1) shall be entered in the list of business in the order in
which notices of such motions have been received in point of time:
Provided further that Bills falling under clause (h) of sub-rule (1)
which are classified by the Committee on Private Members' Bills and Resolutions
as category A shall have precedence over Bills classified as category B,
and that the relative precedence of Bills falling under each of these categories
shall be determined by ballot separately:
*1[Provided
further that where the Committee on Private Members' Bills and Resolutions
has classified the Bills falling under clause (h) of sub-rule (1) as category
A and number thereof is twenty or more, ballot of category B Bills may
not be held:].
Provided further that where the Committee has not classified the Bills
falling under clause (h) of sub-rule (1) as category A and category B,
the order in which such Bills shall be put down in the list of business
shall be determined by ballot in accordance with such directions as the
Speaker may give.
(3) The Speaker may, by special order to be announced in the House,
make such variations in the relative precedences of Bills set out in sub-rule
(1) as he may consider necessary or convenient.
Precedence of private members' resolution
28.*2[A
ballot of names of members desiring to move a resolution shall be held
in accordance with orders made by the Speaker, on such day as the Speaker
may direct.].
Private members business outstanding at end of day
29. Private members' business set down for the day allotted for that
class of business and not disposed of on that day shall not be set down
for any subsequent day, unless it has gained priority at the ballot held
with reference to that day:
Provided that notwithstanding anything contained in rules 27 and 28
any such business which is under discussion at the end of that day shall
be set down for the next day allotted to business of that class, and shall
have precedence over all other business set down for that day.
Resumption of adjourned debate on private member's Bill or resolution.
30. (1) When on a motion being carried the debate on a private member's
Bill or resolution is adjourned to the next day allotted for private members'
business in the same or next session, it shall not be set down for further
discussion unless it has gained priority at the ballot.
(2) When the debate on a private member's Bill or resolution is adjourned
sine die, the member in charge of the Bill or the mover of the resolution,
as the case may be, may, if he wishes to proceed with such Bill or resolution
on a subsequent day allotted for private members' business, give notice
for resumption of the adjourned debate and on receipt of such notice the
relative precedence of such Bill or resolution shall be determined by ballot.
List of business
31. (1) A list of business for the day shall be prepared by the Secretary-General,
and a copy thereof shall be made available for the use of every member.
(2) Save as otherwise provided in these rules, no business not included
in the list of business for the day shall be transacted at any sitting
without the permission of the Speaker.
(3) Save as otherwise provided in these rules, no business requiring
notice shall be set down for a day earlier than the day after that on which
the period of the notice necessary for that class of business expires.
(4) Unless the Speaker otherwise directs, not more than three resolutions
(in addition to any resolution which is outstanding under the proviso to
rule 29) shall be set down in the list of business for any day allotted
for the disposal of private members' resolutions.
[For rules relating to Business Advisory Committee and Committee on
Private ers' Bills and Resolutions, see Chapter XXVI of these rules.]
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[*1] Sub.
by L.S. Bn. (II) dated 9-5-1989, para 2930.
[*2] Sub.
by L.S. Bn. (II) dated 9-5-1989, para 2930.