Chapter No.	Rules	Title
I	1-2	Short title and definition
II	3-6	Summons to Members, Seating, Oath or Affirmation and Roll of Members
III	7-9	Election of Deputy Chairman and Panel of Vice-Chairmen
IV	10-13	Sittings of Council
V	14-22	President's Address and messages to Council
VI	23-37	Arrangement of Business
VII	38-59	Questions
VIII	60	Half-an-Hour Discussion
IX	61-120	Legislation - Bills originating in Council
IX	121-134	Legislation - Bills originating in House and transmitted to Council
IX	135 & 136	Legislation - Authentication and reconsideration of Bills
X	137-153	Petitions
XI	154-166	Resolutions
XII	167-175	Motions on matters of public interest
XIII	176-179	Short Duration Discussion
XIV	180-180E	Raising Matters of Public Importance
XV	181-186	Procedure in financial matters
XVI	187-203	Questions of privilege
XVII	204-212	Committee on Subordinate Legislation
XVII-A	212A-212G	Committee on Government Assurances
XVII-B	212H-212O	Committee on Papers Laid on the Table
XVII-C	212P-212W	House Committee
XVIII	213-215	Resignation, leave of absence and vacation of seat
XIX	216-220	Amendment of Rules
XX	221 & 222	Communications between President and Council
XX-A1	222A-222C	Intimation to Chairman about arrest, detention, etc. and release of a member
XXI	223-267	General rules of procedure
XXII	268-277	Department-related Parliamentary Standing Committees
XXIII	278-285	General Purposes Committee
XXIV	286-303	Committee on Ethics
First Schedule		Form of Petition
Second Schedule		Form of intimation regarding arrest, detention, conviction or release, as the case may be, of a member
Third Schedule		Allocation of Ministries/Departments to various Department-related Parliamentary Standing Committees
Appendix-I		The Houses of Parliament (Joint Sittings and Communications) Rules
Appendix-II		The Members of Rajya Sabha (Disqualification on Ground of Defection) Rules, 1985

Officers responsible for supply of the information for the Rules of Procedure and Conduct of Business in the Rajya Sabha

Shri Mukul Pande , Director
Tel: 23034693
mukul@sansad.nic.in

Shri Surendra K. Tripathi,
Joint Director
Tel: 23034967
sktripathi@sansad.nic.in

Legislative Section
Tel: 23034727
rslegis@sansad.nic.in

Note: Rules of Procedure and Conduct of Business in the Council of States have been formulated under Article 118 of the Constitution wherein each House of Parliament required to make rules for regulating its procedure and conduct of business.