DIRECTIONS
BY THE
CHAIRMAN,
RAJYA SABHA
RAJYA
SABHA SECRETARIAT
NEW
DELHI
DIRECTIONS BY
THE CHAIRMAN
UNDER THE
RULES OF
PROCEDURE AND
CONDUCT OF
BUSINESS
IN
RAJYA SABHA
RAJYA
SABHA SECRETARIAT
NEW DELHI
P R E F A C E
In
pursuance of the provisions of rule 266 and other rules of the Rules of
Procedure and Conduct of Business in the Rajya Sabha and under his inherent
powers, the Chairman, Rajya Sabha has
been issuing directions from time to time for regulating, subject to the
provisions of the rules, certain matters not specifically provided for in the
rules and also certain matters relating to the detailed working of the Rules.
2.
Words and
expressions used in the Rules of Procedure and Conduct of Business in the Rajya
Sabha and also in these Directions shall, unless the context otherwise
requires, have the meanings assigned to them in the Rules.
NEW
DELHI;
R. C. TRIPATHI,
June
19, 2001.
Secretary-General.
C
O N T E N T S
Q U E S T I O N S
PAGES
1.
Notice period
1
2.
Limit on
Notices of Questions
1
3. Joint Notice
of a Starred Question
2
4.
Draw of Lot
2
5.
List of
Starred Questions
2
6.
Maximum
Questions of Member in a day’s list
3
7. Clubbing of
names of Members to a Starred Question and
3
Short
Notice Questions
8.
Transfer of
Questions
3
9. Availability
of Answers in Notice Office
4
10. Placing of
long statements on the Table
4
11. Questions
lapsed on termination of the Session
4
12. Procedure for
Ministers correcting answers to Unstarred
Questions
5
13. Notice of
Questions
5
– 6
14. Removal of
restriction of maximum period for giving notices of Questions
7
GENERAL DIRECTION
15.
Recognition
of Parliamentary Parties and Groups
8
16. Separate List of Papers to be Laid on the
Table
9
COMMITTEES OF
PARLIAMENT
17. Committee on Petitions
10
18. Committee
on Subordinate Legislation
10
19. Parliamentary
Committees’ Tours
11
20. Minute of
dissent on the Report of a Committee
11
21. Presentation
of Report of Committee to
12
Chairman when the
Council is not in Session
22.
Evidence of
officials of State Governments
13
before the
Parliamentary Committees
23. Time of
sittings of the Committees
13
B
I L L S
24.
Removal of
the Private Members’ Bills from
14
the Register
of Pending Bills
25. Private
Members’ Bills and Resolutions
14