Written answers to Questions not replied orally

(1) If a Question not distinguished by an asterisk, or if a question placed on the list of questions for oral answer on any day is not called for answer within the time available for answering questions on that day a written answer to such questions shall be deemed to have been laid on the table at the end of the Question Hour or as soon as the questions for oral answer have been disposed of, as the case may be, by the Minister to whom the question is addressed.

(2) If there is no Questions Hour or Questions Hour is dispenced with on any day on which the House sits, written answer to questions placed on the list of questions for written answer on that day, if any, shall be laid on the table by a Minister on behalf of all the Ministers to whom such questions are addressed.

(3) No oral reply shall be required to a question to which a written answer is given and no supplementary questions shall be asked in respect thereof.