About fourteen days or such reduced period as the Speaker may direct before each Thursday a numbered list is placed in the Receipt and Dispatch Section. Such list is kept open for two days and on these two days during office hours any Member who has given notice of resolution, may have his or her name entered against one member only.
Members may enter their own names in the numbered lists themselves or may authorize the Secretary in writing to do so on their behalf.
Only those numbers against which names are entered in the numbered list are balloted for the purpose of determining the priority of Resolution.
