Subject to the approval of the Speaker and consent of Minister concerned, a member may ask a Question, relating to a matter of public importance, at a shorter notice than fifteen days stating briefly the reasons for asking the Question at short notices. Short Notice Questions are asked immediately after the Questions, included in the List of Starred Questions, have been disposed of or at the end of the Question Hour. Short Notice Questions are also governed by the Rules relating to the admissibility of questions with such modification as the Speaker may consider necessary or convenient. It shall be distinguished by placing two asterisk.
