The hours of sitting may be changed with the consent of the House. Sometimes, however, when it is considered necessary to complete all or certain specified items on the List of Business before the House is adjourned for the day, recourse may be had to what is known as a “Non-Stop” sitting. For this purpose a motion in the following form is moved by a Minister at the commencement of the business for the day which is decided without amendment or debate:
“That the proceedings on any specified business be exempted at this sitting from the provisions of the rule Sittings of the Assembly”.
If the motion is carried, the House continues to sit till the specified business is completed.