174. Conditions of admissibility of resolutions. - In order that a resolution may be admissible, it shall satisfy the following conditions, namely:—

(a) it shall be clearly and precisely expressed, and shall raise substantially one definite
issue;

(b) it shall not contain arguments, inferences, ironical expressions or defamatory statements, nor shall it refer to the conduct or character of persons except in their official or public capacity;

(c) it shall not relate to any matter which is not primarily the concern of the State Government;

(d) it shall not relate to any matter which is under adjudication by a Court of Law having jurisdiction in any part of India.