106. If a Minister quotes in the Assembly a public or other State document which has not been presented to the Assembly he shall lay such document on the Table:
Provided that this Rule shall not apply to any documents which are stated by the Minister to be of such a nature that their production would be inconsistent with public interest :
Provided further that where a
Minister gives in his own words a summary or gist of such document it shall not
be necessary to lay the relevant papers on the
Table.