Business of the House is transacted in the following order:-
(i) Swearing in of Members
(ii) Obituary references
(iii) Questions for one hour unless the list of questions is exhausted earlier. The Speaker may, however, dispense
with the Questions Hour if he feels that the nature of other business fixed for the day justifies it
(iv) Announcement of Speaker/Secretary
(v) Matters relating to privilege
(vi) Adjournment motions
(vii) Calling Attention Notice and other Motions, if any admitted by the Speaker;
(viii) Statement by Ministers etc.
(ix) Business as entered in the list of Business.
On Mondays, Tuesdays, Wednesdays and Fridays Government business is transected.
On Thursday private members business shall be taken up.
On days when business other than Government business is transected such business shall be taken up in the following order:-
(a) Massages relating to such business from the Governor
(b) Bills in respect of which leave to introduce is to be asked for
(c) Resolutions on matters of general public importance
(d) Bills which have already been introduced.
Sometimes it may so happen that the List of Business for a Thursday already stands issued before notice at motion to transact Government business on that day is received, if such motion is carried such List of Business gets superseded. Such superseded List of Business has no precedence over the List of Business drawn up later for the following Thursday in other words for each Thursday, independent List of Business has to be drawn up according to the Rules.
On days allotted for the transaction of Government Business such business shall have precedence and the Secretary shall arrange that Business in such order and on such days as the Speaker after consultation with the leader of the House may determine:
Provided that such order of business shall not be varied on the day that business is set down for disposal unless the Speaker is satisfied that there is sufficient ground for such variation.
The List of Business for Thursday is determined by Rules and comprises the following classes of business and shall be taken up in the following order:-
(i) Massages for the Governor
(ii) Bills in respect of which leave to introduce is to be asked for
(iii) Resolutions
(iv) Non-official Bills which again are arranged in such order as to give priority to Bills most advanced
(a) Bills in respect of which the next stage is that the Bills be passed
(b) Bills in respect of which a motion has been carried that the Bills be taken in to consideration
(c) Bills in respect of which the report of a select Committee has been presented
(d) Bills in respect of which the next stage is the presentation of the report of a select Committee
(e) Bills which have been circulated for the eliciting public opinion thereon
(f) Bills which have been introduced but which have not proceeded to any of the foregoing stages. The relative precedence of Bills falling with in the same category is determined with reference to the date of their introduction in the Assembly.
Resolutions are entered in the list of Business according to the precedence obtained by them in the Ballot which is held for the purpose.
All Business fixed for any day, but not disposed of on that day stands over until the next day or such day in the session as may be fixed; but business other than Government business not disposed of does not stand over unless it has been commenced. Thus a resolution which has been commenced, but not voted upon at the time of the adjournment of the Vidhan Sabha will be included in the List of Business for the next Thursday, but none of the other resolutions, unless any one of them has again obtained a place in the ballot held for that Thursday.
The order in which business is entered in the List of the Business is not varied unless the Speaker for special reasons does so; and no business requiring notice is set down in the list for a day earlier then the day after that on which the period of the notice for that class of business expires unless the Speaker waives this requirement. A copy of the List of Business is supplied to each Member.