(Directions by the Hon’ble Speaker dated 7th August, 1996)
Not more than twenty Starred Questions in all on the basis of one question in the name of one member, shall be placed for oral answer on the list of questions for a day. However, if questions from less than twenty members fall due on a particular day only then the second question of a member shall be included in the list of questions. Priority of questions inter-se shall be determined according to the time and date of receipt of the notices.
For Unstarred Questions there is no limit prescribed by Rules. However, as per practice prevailing in accordance with the direction issued by the Speaker under Rule 120 of the Rules of Procedure and Conduct of Business, not more than 40 Unstarred Questions in all and not more than 4 Unstarred Questions of any one Member are placed for written answer on the list of Unstarred Question for a day. Unstarred Questions in excess of these limits are spread over to other days. Priority of questions inter-se shall be determined according to the time and date of receipt of the notices.