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HARYANA VIDHAN SABHA

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Rules of Procedure                                                                 Complete Booklet
SrRule NoChapterTitleFoot Notes
1 1 CHAPTER 1 Short title
2 10 CHAPTER III Election of Deputy Speaker
3 100 CHAPTER XVI Rules to be observed while speaking
4 100-A CHAPTER XVI Procedure regarding allegation against a person
5 101 CHAPTER XVI Rules against reading
6 102 CHAPTER XVI Speaker’s right to interrupt a Member
7 103 CHAPTER XVI Irrelevance or repititition
8 104 CHAPTER XVI Withdrawal and Suspension of member
9 104-A CHAPTER XVI Withdrawal of member
10 104-B CHAPTER XVI Suspension of member
11 104-C CHAPTER XVI Absent from the meeting
12 105 CHAPTER XVI Power of Speaker to adjourn the Assembly or suspend sitting
13 106 CHAPTER XVI Paper quoted to be laid on the Table
14 107 CHAPTER XVI Treatment of papers laid on the Table
15 108 CHAPTER XVI Right to Reply
16 109 CHAPTER XVI Address by Speaker
17 11 CHAPTER III Removal of the Speaker and Deputy Speaker
18 110 CHAPTER XVI Procedure when Speaker rises
19 111 CHAPTER XVI Questions to be asked through Speaker
20 112 CHAPTER XVI Points of order and decision thereon
21 112-A CHAPTER XVI Raising a matter which is not a point of order
22 112-B CHAPTER XVI Condition of admissibility
23 112-C CHAPTER XVI Time for tabling notices and their validity
24 112-D CHAPTER XVI Restrictions on raising matters
25 113 CHAPTER XVI Admission of Strangers
26 114 CHAPTER XVI Withdrawal of Strangers
27 114-A CHAPTER XVI Removal/taking into custody of strangers
28 115 CHAPTER XVI Report of Proceedings of the Assembly
29 116 CHAPTER XVI Expunging of words from debates
30 117 CHAPTER XVI Printing and Publication of other documents, etc.
31 118 CHAPTER XVI Custody of Papers
32 119 CHAPTER XVI Interpretation of Rules
33 12 CHAPTER III Delegation of powers to Deputy Speaker
34 120 CHAPTER XVI Residuary Powers
35 121 CHAPTER XVI Suspension of Rules
36 122 CHAPTER XVII Notice of motion for leave to introduce Bills
37 123 CHAPTER XVII Private Member’s Bill requiring previous sanction or recommendation
38 124 CHAPTER XVII Communication of sanction or recommendation of President or Governor
39 125 CHAPTER XVII Financial Memorandum to Bills and money clauses in Bills
40 126 CHAPTER XVII Explanatory Memorandum to Bills delegating Legislative powers
41 127 CHAPTER XVII Motion for leave to introduce Bills
42 128 CHAPTER XVII Previous publication of Bill
43 129 CHAPTER XVII Motion after introduction
44 13 CHAPTER III Panel of Acting Chairperson
45 130 CHAPTER XVII Members by whom motions in respect of Bills may be made
46 131 CHAPTER XVII Discussion of principle of Bill
47 132 CHAPTER XVII Composition of Select Committee
48 133 CHAPTER XVII Members other than members of Committee may be present at a sitting
49 134 CHAPTER XVII Quorum
50 135 CHAPTER XVII Vacancy on Select Committee
51 136 CHAPTER XVII Chairperson of Select Committee
52 137 CHAPTER XVII Power to appoint Sub-Committee
53 138 CHAPTER XVII Sitting of Select Committee
54 139 CHAPTER XVII Select Committee may sit whilst the Assembly is sitting
55 14 CHAPTER IV When is sitting of the Assembly duly constituted
56 140 CHAPTER XVII Proceeding of Select Committee
57 141 CHAPTER XVII Printing and publication of evidence tendered before a Select Committee
58 142 CHAPTER XVII Power of Speaker to give directions on a point of procedure or otherwise
59 143 CHAPTER XVII Power of Select committee to make suggestions on procedure
60 144 CHAPTER XVII Record of the decisions of a select Committee
61 145 CHAPTER XVII Amendments in Select Committee
62 146 CHAPTER XVII Reports by Select Committee
63 147 CHAPTER XVII Presentation of report
64 148 CHAPTER XVII Printing and publication of report
65 149 CHAPTER XVII Procedure after presentation of report
66 15 CHAPTER IV Sitting of the Assembly
67 150 CHAPTER XVII Scope of debate on report of Select Committee
68 151 CHAPTER XVII Notice of amendments
69 152 CHAPTER XVII Conditions of admissibility of amendments
70 153 CHAPTER XVII Sanction or recommendation of President or Governor to be annexed to amendment
71 154 CHAPTER XVII Order of amendments
72 155 CHAPTER XVII Mode of moving amendments
73 156 CHAPTER XVII Withdrawal of amendments
74 157 CHAPTER XVII Procedure on new clauses
75 158 CHAPTER XVII Submission of a Bill clause by clause
76 159 CHAPTER XVII Postponements of clause
77 16 CHAPTER IV Adjournment
78 160 CHAPTER XVII Schedule
79 161 CHAPTER XVII Clause one, enacting formula, preamble and title of the Bill
80 162 CHAPTER XVII Power of Speaker to correct errors and make consequential changes in a Bill as passed
81 163 CHAPTER XVII Passing of a Bill
82 164 CHAPTER XVII Scope of debate
83 165 CHAPTER XVII Withdrawal and rejection of Bills
84 166 CHAPTER XVII Submission of Bills to Governor
85 167 CHAPTER XVII Reconsideration by the Assembly to a Bill passed
86 168 CHAPTER XVII Governor’s ordinances and their discussion
87 169 CHAPTER XVIII Laying of regulation, rule, etc. on the Table and computation of period thereof
88 17 CHAPTER V Observance of order during Governor’s Address
89 170 CHAPTER XVIII Allotment of time for discussion of amendment
90 171 CHAPTER XIX Notice of resolution
91 172 CHAPTER XIX Form of resolution
92 173 CHAPTER XIX Subject matter of resolution
93 174 CHAPTER XIX Conditions of admissibility of resolutions
94 175 CHAPTER XIX The Speaker to decide admissibility of a resolution
95 175-A CHAPTER XIX Matters before tribunals, commissions etc
96 176 CHAPTER XIX Intimation of member regarding his resolution
97 177 CHAPTER XIX Moving of resolution
98 178 CHAPTER XIX Duration of speech
99 179 CHAPTER XIX Scope of discussion
100 18 CHAPTER V Laying a Copy of the Special Address before Assembly
101 180 CHAPTER XIX Admendment
102 181 CHAPTER XIX Notice of amendment
103 182 CHAPTER XIX Withdrawal of resolution and amendment
104 183 CHAPTER XIX Order of amendments
105 184 CHAPTER XIX Splitting of resolution
106 185 CHAPTER XIX Effect of withdrawal
107 186 CHAPTER XIX Discussion of matters of general public interest otherwise than on resolution
108 187 CHAPTER XIX Copy to Government
109 188 CHAPTER XX Presentation of Budget
110 189 CHAPTER XX Business on day of presentation
111 19 CHAPTER V Allotment of time for discussion of Special Address
112 190 CHAPTER XX Discussion of Budget
113 191 CHAPTER XX Allotment of time for discussion
114 192 CHAPTER XX Voting of demands
115 193 CHAPTER XX Arrangement of demands
116 194 CHAPTER XX Notice of motions
117 195 CHAPTER XX Motions to relate to relevant items
118 196 CHAPTER XX Order of motions
119 197 CHAPTER XX Limits of discussion
120 198 CHAPTER XX Questions of legislation not to be raised
121 199 CHAPTER XX Vote on Account
122 2 Chapter I Definations
123 20 CHAPTER V Scope of discussion
124 200 CHAPTER XX Supplementary Additional, Excess and Exceptional grants and votes of Credit
125 201 CHAPTER XX Scope of discussion on supplementary grants
126 202 CHAPTER XX Token grant
127 203 CHAPTER XX Appropriation Bill
128 204 CHAPTER XXI Appointment of a Committee of the Assembly
129 205 CHAPTER XXI Resignation of members from Committee
130 206 CHAPTER XXI Chairperson of the Committee
131 207 CHAPTER XXI Quorum
132 208 CHAPTER XXI Voting in Committee
133 209 CHAPTER XXI Casting vote of Chairperson
134 21 CHAPTER V Amendments
135 210 CHAPTER XXI Power to appoint Sub Committee
136 211 CHAPTER XXI Sittings of Committee
137 212 CHAPTER XXI Committee may sit whilst the Assembly is sitting
138 213 CHAPTER XXI Sitting of Committee in Private
139 214 CHAPTER XXI Venue of sitting
140 215 CHAPTER XXI All stranger to withdraw when the Committee is deliberating
141 216 CHAPTER XXI Power to take evidence or call for papers, records or documents
142 216-A CHAPTER XXI Counsel for witness
143 216-B CHAPTER XXI Evidence on oath
144 217 CHAPTER XXI Power of Committees of the Assembly to stand for persons, papers and records
145 218 CHAPTER XXI Special Reports
146 219 CHAPTER XXI Evidence, report and proceedings treated as confidential
147 22 CHAPTER V Other business that may be taken up
148 220 CHAPTER XXI Procedure for examining witnesses
149 221 CHAPTER XXI Report of the Committee
150 222 CHAPTER XXI Availability of reports before presentation to Government
151 223 CHAPTER XXI Presentation of Report
152 224 CHAPTER XXI Printing, publication or circulation of report prior to its presentation ot the Assembly
153 225 CHAPTER XXI Power to make suggestions on procedure
154 226 CHAPTER XXI Power of Speaker to give direction on a point of procedure or otherwise
155 227 CHAPTER XXI Business before the Committee
156 228 CHAPTER XXI Unfinished work of Committees of the Assembly
157 229 CHAPTER XXI Secretary to be ex-officio Secretary of the Committee
158 23 CHAPTER V Government’s right of reply
159 230 CHAPTER XXI Applicability of general rules to Committee
160 231 CHAPTER XXI Committee on Public Accounts
161 232 CHAPTER XXI Functions of Committee on Public Accounts
162 233 CHAPTER XXI Committee on Estimates
163 234 CHAPTER XXI Functions
164 235 CHAPTER XXI Constitution of the Committee
165 236 CHAPTER XXI Ministers not to be members of the Committee
166 237 CHAPTER XXI Term of the Committee
167 238 CHAPTER XXI Quorum of the Committee
168 239 CHAPTER XXI Provisions applicable to other respects
169 24 CHAPTER V Time limit for speeches
170 240 CHAPTER XXI Functions of Rules Committee
171 241 CHAPTER XXI Constitution of Committee
172 242 CHAPTER XXI Term of Office of Committee
173 243 CHAPTER XXI Laying of Report on the Table
174 244 CHAPTER XXI Provisions applicable in other respects
175 245 CHAPTER XXI Functions of the Committee
176 246 CHAPTER XXI Constitution of the Committee
177 247 CHAPTER XXI Chairperson of the Committee
178 248 CHAPTER XXI Quorum
179 249 CHAPTER XXI Presentation of Report
180 25 CHAPTER V Governor’s Address under Article 175(1) of the Constitution
181 250 CHAPTER XXI Provisions applicable in other respects
182 251 CHAPTER XXI Committee on Subordinate Legislation and its functions
183 252 CHAPTER XXI Constitution of the Committee on Subordinate
184 253 CHAPTER XXI Chairperson of Committee on Subordinate Legislation
185 254 CHAPTER XXI Quorum
186 255 CHAPTER XXI Chairperson’s casting vote
187 256 CHAPTER XXI Appointment of Sub-Committees
188 257 CHAPTER XXI Evidence before Committee on Subordinate Legislation
189 258 CHAPTER XXI Numbering and publication of regulation, rule, sub-rule, etc.
190 259 CHAPTER XXI Duties of the Committee
191 26 CHAPTER VI Message by the Governor
192 260 CHAPTER XXI Report of the Committee
193 261 CHAPTER XXI Presentation of the Report
194 262 CHAPTER XXI Regulation of Procedure
195 263 CHAPTER XXI Provisions applicable in other respects
196 264 CHAPTER XXI Constitution of General Purposes Committee
197 265 CHAPTER XXI Chairperson of the Committee
198 266 CHAPTER XXI Functions of Committee
199 267 CHAPTER XXI Provisions applicable in other respects
200 268 CHAPTER XXI Library Committee
201 269 CHAPTER XXI House Committee
202 27 CHAPTER VI Communications from Assembly to Governor
203 270 CHAPTER XXI Constitution of the Committee
204 271 CHAPTER XXI Functions of the Committee
205 272 CHAPTER XXI Provisions applicable in other respects
206 273 CHAPTER XXI Constitution of the Committee
207 274 CHAPTER XXI Functions of the Committee
208 275 CHAPTER XXI Term of the Committee
209 276 CHAPTER XXI Quorum
210 277 CHAPTER XXI Provisions applicable in other respects
211 278 CHAPTER XXII Question of privileges
212 279 CHAPTER XXII Notice of the question of privilege
213 28 CHAPTER VII Time for questions
214 280 CHAPTER XXII Conditions of admissibility of question of privilege
215 281 CHAPTER XXII Mode of raiding a question of privilege
216 282 CHAPTER XXII Question of privilege suddenly arising
217 283 CHAPTER XXII Reference to committee of Privileges
218 284 CHAPTER XXII Constitution of Committee of Privileges
219 285 CHAPTER XXII Chairperson of Committee of Privileges
220 286 CHAPTER XXII Quorum
221 287 CHAPTER XXII Examination of the question by committee
222 288 CHAPTER XXII Evidence before Committee of Privileges
223 289 CHAPTER XXII Sitting of committee of Privileges
224 29 CHAPTER VII Arrangement of Government Business
225 290 CHAPTER XXII Presentation of Report
226 291 CHAPTER XXII Consideration of Report
227 292 CHAPTER XXII Amendments
228 293 CHAPTER XXII Priority for consideration of Report of the Committee
229 294 CHAPTER XXII Regulation of procedure
230 295 CHAPTER XXII Power of Speaker to refer question of privilege to Committee
231 296 CHAPTER XXII Provisions applicable in other respects
232 297 CHAPTER XXII Intimation to Speaker by Magistrate of arrest, detention etc. of a member
233 298 CHAPTER XXII Intimation to Speaker on release of a member
234 299 CHAPTER XXII Treatment of communications received from Magistrate
235 3 CHAPTER II Summons to Members
236 30 CHAPTER VII Arrangement of Private member’s business
237 300 CHAPTER XXIII Petitions relating to Bills
238 301 CHAPTER XXIII Presentation of Petition
239 302 CHAPTER XXIII Form of presentation
240 303 CHAPTER XXIII Nomination of committee on petitions
241 304 CHAPTER XXIII Reference to Committee
242 305 CHAPTER XXIII Examination and Report by Committee
243 306 CHAPTER XXIII Printing, counter signature and language of petitions
244 307 CHAPTER XXIII Authentication of signatures to petitions
245 308 CHAPTER XXIII Petitions to whom to be addressed and how to be concluded
246 309 CHAPTER XXIII General Forms of petitions
247 31 CHAPTER VII Business outstanding at the end of day
248 310 CHAPTER XXIV Repeal and savings
249 32 CHAPTER VII List of Business
250 33 CHAPTER VIII Constitution of the Business Advisory Committee
251 34 CHAPTER VIII Quorum
252 35 CHAPTER VIII Functions of Committee
253 36 CHAPTER VIII Report of the Committee
254 37 CHAPTER VIII Allotment of Time Order
255 38 CHAPTER VIII Disposal of outstanding Matters at the appointed hour
256 39 CHAPTER VIII Variation in the Allocation of Time Order
257 4 CHAPTER II Seat of Members
258 40 CHAPTER IX Subject-matter of questions
259 41 CHAPTER IX Notice of questions
260 42 CHAPTER IX Form of Notices of Questions
261 43 CHAPTER IX Questions for oral answer to be distinguished by asterisks
262 44 CHAPTER IX Members entitled to oral answers to three questions on a day
263 45 CHAPTER IX Written answers to questions not replied orally
264 46 CHAPTER IX Admissibility of Questions
265 47 CHAPTER IX Speaker to decide admissibility of questions
266 48 CHAPTER IX Speaker to decide if a question is to be treated as Starred or Unstarred
267 49 CHAPTER IX List of Questions
268 5 CHAPTER II Roll of Members
269 50 CHAPTER IX Order in which questions shall be called
270 51 CHAPTER IX Withdrawal of postponement of Questions
271 52 CHAPTER IX Mode of asking questions
272 53 CHAPTER IX Supplementary questions
273 54 CHAPTER IX Short notice questions
274 55 CHAPTER IX Publicity of answers to questions in advance
275 56 CHAPTER IX Prohibition of discussion on questions of answers
276 57 CHAPTER X Discussion on a matter of public importance arising out of answer to questions
277 58 CHAPTER X Resignation of seats in the Assembly
278 59 CHAPTER XI Motion for leave of absence
279 6 CHAPTER II Attendance Register of Members
280 60 CHAPTER XI Vacation of seat of absent Member
281 61 CHAPTER XI When motion to be made
282 62 CHAPTER XII Statement by members resigning the Ministry
283 63 CHAPTER XII Personal Explanation
284 64 CHAPTER XII Statement made by Minister
285 65 CHAPTER XIII No-Confidence Motion in Ministry
286 66 CHAPTER XIV Speaker’s consent necessary to make motion
287 67 CHAPTER XIV Method of giving notice
288 68 CHAPTER XIV Restrictions on right to make motions
289 69 CHAPTER XIV Mode of asking for leave to move adjournment motion
290 7 CHAPTER II Prorogation
291 70 CHAPTER XIV Time for taking up the motion
292 71 CHAPTER XIV Limitation of time for discussion
293 72 CHAPTER XIV Time limit for speeches
294 73 CHAPTER XV Calling attention to matters of urgent public importance
295 74 CHAPTER XVI Notice by Members
296 75 CHAPTER XVI Circulation of notice and papers to members
297 76 CHAPTER XVI Quorum
298 77 CHAPTER XVI Language of the Assembly
299 78 CHAPTER XVI Notice of motion or amendment
300 79 CHAPTER XVI Who may move motion
301 8 CHAPTER III Election of Speaker
302 80 CHAPTER XVI Motion to be moved as appearing on the notice paper
303 81 CHAPTER XVI Repetition of motions
304 82 CHAPTER XVI Rule against anticipation
305 83 CHAPTER XVI Withdrawal of motion
306 84 CHAPTER XVI Motion that policy of situation or statement, etc., be taken into consideration
307 85 CHAPTER XVI Anticipation Discussion
308 86 CHAPTER XVI Moving of amendment
309 87 CHAPTER XVI Scope of Amendment
310 88 CHAPTER XVI Selection of Amendments
311 89 CHAPTER XVI Closure
312 9 CHAPTER III Vacancy in the office of Speaker
313 90 CHAPTER XVI Limitation of Debate
314 91 CHAPTER XVI Procedure for obtaining decision of the Assembly
315 92 CHAPTER XVI Proposal and putting of questions
316 93 CHAPTER XVI No speech after voice collected
317 94 CHAPTER XVI Division
318 95 CHAPTER XVI Voting of members
319 96 CHAPTER XVI Disqualification for voting on ground of pecuniary interest
320 97 CHAPTER XVI Rules to be observed by members while present in the Assembly
321 98 CHAPTER XVI Order of speeches
322 99 CHAPTER XVI Right of speech and mode of Address
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