11.  Removal of the Speaker and Deputy Speaker. - (1) As soon as may be after the receipt of notice of a resolution to remove the Speaker or the Deputy Speaker from his office under Article 179(c) of the Constitution, the Speaker shall read the notice to the Assembly and shall then request members who are in favour of leave being granted to move the resolution to rise in their places and if not less than 23 members rise accordingly, the Speaker shall allow the resolution to be moved.

(2) As soon as may be after leave is given, a copy of the resolution shall be forwarded to the Leader of the House who shall find time for its discussion, and the motion shall be taken upon the day fixed by the Leader of the House for the purpose.