At the commencement of the Assembly or from time to time, as the case may be, the Speaker may nominate a Committee called the Business Advisory Committee consisting of not more than nine Members including the Speaker who shall be Chairman of the Committee.

(1) It shall be the function of the Committee to recommend the time that should be allocated for the discussion of the stage or stages of such Government Bills and other business as the Speaker in consultation with the Leader of the House, may direct for being referred to the Committee.

(2) The Committee shall have the power to indicate in the proposed time-table the different hours at which the various stages of the Bill or other business shall be completed.

(3) The Committee shall have such other functions as may be assigned to it by the Speaker from time to time.

Explanation:—The expression “other business” means business other than Private Member’s Bills and Resolutions under Rule 220.

The recommendations of the Committee shall be presented to the House in the form of a report.

At any time after the report has been presented to the House, a motion may be moved that the House agrees or agrees with amendments or disagrees with the report :

Provided that an amendment may be moved that the report be referred back to the Committee either without limitation or with reference to any particular matter :

Provided further that not more than half an hour shall be allotted for the discussion of the motion and no Member shall speak for more than five minutes on such motion. The allocation of time in respect of Bills and other business as approved by the House shall take effect as if it were an order of the House and shall be notified in the Bulletin.

At the appointed hour, in accordance with allocation of time order for the completion of a particular stage of a Bill, the Speaker shall forthwith put every question necessary to dispose of all the outstanding matters in connection with that stage of the Bill.

No variation in the allocation of Time Order shall be made except on a motion made with the consent of the Speaker and accepted by the House :

Provided that the Speaker may, after taking the sense of the House, increase the time, without any motion being moved.

Officers
Shri. D D Godfree, Joint Secretary 0471-2512010,9446354591
Smt. V. R. Reena,, Deputy Secretary 0471-2512012, 9446044047
Shri. R. Nandakumar, Under Secretary. 0471-2512012, 9446795374

CONTACT
Phone: Table Section 0471- 251 2004, 2005
Email: table@niyamasabha.nic.in