Intimation to Speaker of arrest, detention etc. release of a member.
298. Intimation to Speaker by Magistrate of arrest, detention etc. of a member. –
When a member is arrested on a criminal charge or for a criminal offence or is sentenced to imprisonment by a court or is detained under an executive order, the committing judge, magistrate or executive authority, as the case may be, shall immediately intimate such fact to the Speaker indicating the reasons for the arrest, detention, or conviction, as the case may be, as also the place of detention or imprisonment of the member in the appropriate form set out in Schedule III.
299. Intimation to Speaker on release of a member. –
When a member is arrested and after conviction released on bail pending an appeal or other wise released, such fact shall also be intimated to the Speaker by the authority concerned in the appropriate form set out in Schedule III.
300. Treatment of communications received from Magistrate:-
As soon as may be, the Speaker shall, after he has received a communication referred to in Rule 298 or rule 299, read it out in the Assembly if in session, or if the Assembly is not in session direct that it may be intimated to the members :
Provided that if the intimation of the release of a member either on bail or by discharge on appeal is received before the Assembly has been informed of the original arrest, the fact of his arrest, or his subsequent release or discharge may not be intimated to the Assembly by the Speaker.