Rules of Procedure and Conduct of Business

CHAPTER I	Short Title and Definitions
CHAPTER II	Summons to Members, Seating, Oath or Affirmation, Roll of Members and Number of Sessions and Sittings
CHAPTER III	Election of Speaker and Deputy Speaker and Panel of Chairmen
CHAPTER IV	Sittings of the House
CHAPTER V	Governor's Address and Message to the House
CHAPTER VI	Arrangement of Business and List of Business
CHAPTER VII	Questions
CHAPTER VIII	Half-an-hour Discussion
CHAPTER IX	Motion for Adjournment on a Matte of Public Importance
CHAPTER X	Legislation
CHAPTER XI	Petitions
CHAPTER XII	Resolutions
CHAPTER XII-A	Ratification of Amendment of the Constitution
CHAPTER XIII	Motion
CHAPTER XIV	Discussion on matters of urgent public importance for short duration
CHAPTER XV	Calling attention to matters of urgent public importance
CHAPTER XVI	Motion of No Confidence in Council of Ministers/Motion of Confidence in Council of Ministers and Statement by Minister who has resigned.
CHAPTER XVII	Resolution for removal of Speaker or Deputy Speaker from office
CHAPTER XVIII	Procedure in Financial Matters
CHAPTER XIX	Privileges
CHAPTER XX	Subordinate Legislation
CHAPTER XXI	Resignation and vacation of seats in the House
CHAPTER XXII	Leave of Absence from the Sittings of the House
CHAPTER XXIII	Communications between the Governor and the House
CHAPTER XXIV	Committees
CHAPTER XXV	General Rules of Procedure
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