C H A P T E R – 4 

B I L L S 

24.  Removal of the Private Members’ Bills from the Register of Pending Bills

                A Private Member’s Bill pending before the House shall be removed from the Register of Bills pending in the House in case the Member in charge is appointed a Minister.

                                   [R.S. Bulletin, Part-II, dated 23.11.1995]

25.  Private Member’s Bills and Resolutions

(1)     Limit on Notices for Introduction of Private Members’ Bills

                 A Member can given a maximum of three notices for introduction of Private Members’ Bills during a Session.

(2)     Draw of lot for Private Members’ Bills

                There shall be one draw of lot for all the days allotted for Private Members’ Bills in a Session in which ten names shall be drawn and the priority obtained therein shall be valid for the entire Session.

(3)   Listing of Private Members’ Bills

                Out of the ten names drawn in the draw of lot for a Session, Bills of only five Members (excluding part-discussed Bill, if any) in order of their priority shall be included at a time in the List of Business for consideration on each day allotted for Private Members’ Bills.

(4)  Time Limit for Discussion on a Private Members’ Bill and  Resolution

                The maximum time limit for the discussion on a Private Member’s Bill or Resolution shall be two hours.

        The direction at S. No. (4) shall take effect immediately whereas other directions shall be effective from the 181^st Session of the Rajya Sabha.

                                               [R.S. Bulletin, Part-II, dated 2.5.1997]