PRESIDENT'S ADDRESS AND MESSAGES TO COUNCIL

14. Allotment of time for discussion of President's Special Address

The Chairman, in consultation with the Leader of the Council, shall allot time for the discussion of the matters referred to in the President's Address to the Houses under clause (1) of article 87 of the Constitution.

15. Scope of discussion

On such day or days or part of any day, the Council shall be at liberty to discuss the matters referred to in such Address on a Motion of Thanks moved by a -member and seconded by another member.

16. Amendments

Amendments may be moved to such Motion of Thanks in such form as may be considered appropriate by the Chairman.

17. Other business that may be taken up

(1) Notwithstanding that a day has been allotted for discussion on the President's Address,-

(a) a motion or motions for leave to introduce a Bill or Bills may be made and a Bill or Bills may be introduced on such day; and

(b) other business of a formal character may be transacted on such day before the Council commences or continues the discussion on the Address.
  1. The discussion on the Address may be postponed in favour of a Government Bill or other Government business on a motion being made that the discussion on the Address be adjourned to a subsequent day to be appointed by the Chairman. The Chairman shall forthwith put the question, no amendment or debate being allowed.

18. Government's right of reply

The Prime Minister or any other Minister, whether he has previously taken part in the discussion or not, shall on behalf of the Government have a general right of explaining the position of the Government at the end of the discussion.

 

19. Time limit for speeches

The Chairman may, if he thinks fit, prescribe, after taking the sense of the Council, a time limit for speeches.

20. President's Address under article 86(1) of the constitution

The Chairman, in consultation with the Leader of the Council, may allot time for the discussion of the matters referred to in the President's Address under clause (1) of article 86 of the Constitution.

21. Messages by President

Where a message from the President for the Council under clause (2) of article 86 of the Constitution is received by the Chairman, he shall read the message to the Council and give necessary directions in regard to the procedure that shall be followed for the consideration of matters referred to in the message. In giving these directions the Chairman shall have the power to suspend or vary the rules to such extent as may be necessary.

22. [Omitted.]