1. This ‘Handbook’ is intended to serve as a guide to the members of the Vidhan Sabha, particularly the new members. By no means should it be presumed that it is a substitute for the Rules of Procedure and Conduct of Business in the Haryana Vidhan Sabha (Haryana Legislative Assembly) of the Acts and Rules from which the material has been drawn for its composition. It is only intended to help Members in understanding in a general way what the Vidhan Sabha is and how it works. To get complete information they are advised to consult the Rules, Acts etc.
2. The information contained in this publication is not exhaustive. It cannot be quoted as an authority. For that purpose, Members are requested to cite and rely upon only the provisions of the Constitution, Rules of Procedure and Conduct of Business in the Haryana Vidhan Sabha, Acts and Rules, Directions/ Rulings given by the Chair from time to time and established conventions and practices etc.
3. The reference to the Rules at various places in this publication, unless the context otherwise requires are references of the Rules in the Rules of Procedures and Conduct of Business in the Haryana Vidhan Sabha.
4. This ‘Handbook’ has been translated into Hindi and also published in this language.
For Complete Handbook please click on … Handbook for Members