Normally only that Member is entitled to call a Starred Question or a Short Notice Question in whose name it stands a Question not asked by a Member present in the House treated as withdrawn and, therefore, not printing n the proceedings. The Speaker may, however, permit another member to call a Question if the latter has written authority for the purpose and the Speaker has prior intimation about it. The Speaker may also, on the request of any member, direct that in the absence of a question being put by the member concerned or in the event of his absence or in the case of non-delivery of the authority letter to the Speaker in advance the answer to the question be given.
