Fifteen clear days, i.e. the day on which the notice is received and the day on which the notice is set down in the List of Business, are excluded. The Speaker may, however, for sufficient reasons reduce the period of notice with the consent of the Chief Minister. For instance, when the Vidhan Sabha is summoned at a short notice, the Speaker may reduce the period of notice for Questions with the consent of the Chief Minister for the first few days of the Session.
Again, the Speaker may accept a question at shorter notice with the consent of the Minister concerned.
