(See rules 222A, 222B and 222C)
Form of intimation regarding arrest, detention, conviction or release,
as the case may be, of a Member.
Place...... Date ......
To
THE CHAIRMAN,
RAJYA SABHA,
NEW DELHI.
Sir,
A
I have the honour to inform you that I have found it my duty, in the exercise of my powers conferred under Section ............…... of the .......……………….......... (Act), to direct that Shri.....……..... Member of the Rajya Sabha, be arrested/detained for ................…………………..........
(reasons for the arrest or detention, as the case may be).
Shri……………………………………………..........…………M.P., was accordingly arrested/taken into custody at........................... (time) on................................... (date) and is at present lodged in the...................................Jail.............…………...
(Place).
B
I have the honour to inform you that Shri................................. I Member of the Rajya Sabha, was tried at the.................................. Court before me on a charge (or charges) of...........................................…………...
(reasons for the conviction).
On............................ (date) after a trial lasting for...........................days, I found him guilty of.........and sentenced him to imprisonment for..........................(period).
(His application for leave to appeal to*....................... is pending consideration).
*Name of the Court.
C
I have the honour to inform you that Shri...................…...………. ., Member of the Rajya Sabha, who was arrested/detained/convicted on................................(date), for...............................................(reasons for arrest/ detention/conviction), was released on................................ (date) on......................................(grounds for release).
Yours faithfully
(Judge, Magistrate or Executive authority).