A Member may give three days’ notice of his intimation to move a resolution under Article 213 (2) (a) of the Constitution disapproving an Ordinance.
The time for the discussion of such a resolution is allotted by the Speaker. It does not exceed two hours. If notice of a Bill on the subject matter of the Ordinance has been received, in that event the discussion on the resolution is held before the discussion on the Bill. However, practice has developed that the Resolution for disapproval of an Ordinance and the motion for consideration of the Bill on the subject etc. discussed together, but the resolution is voted prior to the voting on the motion for consideration of the Bill.