112C. Time for tabling notices and their validity. - (1) Notices shall be received in the Secretariat by 11 hrs. on each day commencing from the first sitting of the session.

(2) Text of the notices shall not enter in the List of Business. Only an entry under heading "Matters under rule 112A" shall be included in the List of Business.

(3) The notices approved by the Speaker for a day shall be circulated to the members before commencement of the sitting for the day. Only the text approved by the Speaker shall go on record and shall be taken up in the House at such time as the Speaker thinks fit.

(4) (a) If a member is absent when called upon by the Speaker to raise the matter given notice of by him, the notice shall fall through.

(b) If a Minister so desires, he may make a statement on the matter in the House with the permission of the Speaker. Otherwise extracts of the notices raised in the House shall be sent to the Minister/concerned departments on the next day by the Secretariat for furnishing reply within five days. The reply so received by the Secretariat from the Minister/departments concerned shall be conmmunicated to the members.]