Question of Privilege

A question of privilege concerning Member of the House or a Committee of the House may be raised by a Member with the consent of the Speaker by giving notice to the Principal Secretary. Not more than one question, restricted to a specific matter of recent occurrence, can be raised at the same sitting. If the Speaker gives his consent, he calls the member concerned after Questions and before the list of business for the day is entered upon who, while asking for leave, makes a short statement pertinent to the question of privilege. If objection to leave being granted is taken, the Chair asks those in favor of leave being granted to rise in their places and if not less than 15 members rise, the Chair intimates that leave is granted. Thereafter on a motion being made, the question is referred to the Committee of Privileges.

A question of privilege may, with the permission of the Speaker, be raised at any time.

Again, the Speaker, may refer any question of privilege to the Committee of privileges for examination, investigation and report.

Discussion may take place on the report of the Committee. The Speaker may also allow a discussion before deciding whether the question raised is one of privilege or not.