APPENDIX I


THE HOUSES OF PARLIAMENT (JOINT SITTINGS AND COMMUNICATIONS) RULES

*CHAPTER I

Preliminary


1. Short Title

These Rules may be called the Houses of Parliament (Joint Sittings and Communications) Rules.

2. Definitions

In these Rules, unless the context otherwise requires,-

    1. "Council" means the Council of States;
    2. "House" means the House of the People;
    3. "Houses" means the Council of States and the House of the People;

(d) "Joint Sitting" means a joint sitting of the Houses;

(e) "Member" means a member of the Council or of the House;

(f) "Secretary-General" means the Secretary-General of the House and includes any person for the time being performing the duties of the Secretary-General of the House;

(g) "Speaker" means the Speaker of the House.

_______________________________________________________________

*Rules made by the President, after consultation with the Chairman of the Council of States and the Speaker of the House of the People, in exercise of the powers conferred by clause (3) of article 118 of the Constitution of India.

[Deptt. of Parly. Affairs Notf. No. 5(1) PA-52. Dt. 16.5.1952; Gaz. Ex. (I-1), 20.5.1952].

 

CHAPTER II

Joint Sittings of Houses

3. Summons to members

The Secretary-General shall issue a summons to each member specifying the time and place for a joint sifting.

 

4. Time of sitting

The hour upon which a joint sitting shall adjourn and the day and hour or the part of the same day to which it shall be adjourned shall be determined by the Speaker.

5. presiding Officers

During the absence of the Speaker from any joint sifting, the Deputy Speaker of the House or, if he is also absent, the Deputy Chairman of the Council or, if he is also absent such other person as may be determined by the members present at the sifting, shall preside.

6. Quorum

The quorum to constitute a joint sitting shall be one tenth of the total number of members of the Houses.

7. Procedure

At any joint Sitting the procedure of Me House shall apply with such modifications and variations as the Speaker may consider necessary or appropriate.

8. Report of proceedings of joint sittings

The Secretary-General shall cause to be prepared a full report of the proceedings of every joint sitting, and shall, as soon as practicable, publish it in such form and manner as the Speaker may, from time to time, direct.

CHAPTER III

Communications between Houses

9. Communication by messages

Communications between the Houses shall be by messages.

 

 

10. Mode of sending messages

Every message from the House to the Council or from the Council to the House shall be in writing or in print or partly in writing and partly in print and shall be signed by the Secretary- General of the House or the Council and conveyed to the Secretary- General of the Council or the House, as the case may be.

11. Communication of messages to members

(1) If any such message is received by the Secretary-General of the House or the Council when it is in session, he shall report the message to the House or the Council, as the case may be, at the first convenient opportunity after its receipt.

(2) Whenever the House or the Council to which a message is sent is not in session, a copy of the message shall, as soon as it is received by the Secretary-General of the House or the Council, be forwarded by him to every member of the House or the Council, as the case may be.

12. Procedure to deal with the subject matter of the message

The subject matter of the message shall be dealt with by the House or the Council, as the case may be, to which the message is sent according to the rules regulating its procedure and the conduct of its business.