104B. (1) The Speaker may, if he deems it necessary, name a member who disregards the authority of the chair or abuses the rules of the House by persistently and wilfully obstructing the business thereof.

(2) If a member is so named by the Speaker, the Speaker shall, on a motion being made forthwith, put the question that the member (naming him) be suspended from the service of the House for a period not exceeding the remainder of the Session :

Provided that the House may, at any time, on a motion being made resolve that such suspension be terminated.

(3) A member suspended under this rule shall forthwith withdraw from the precinct of the House.