112B. Condition of admissibility. - In order that notices may be admissible it shall satisfy the following conditions namely :-

(i) It shall not refer to a matter which is not primarily the concern of the State Government.

(ii) It shall raise substantially one definite issue of urgent public importance.

(iii) It shall not relate to a matter which has been discussed in the same session or which is substantially identical to the matter already raised by a member under this rule during the session.

(iv) It shall not refer to any matter pending before the Assembly Committees.

(v) It shall not relate to any matter which is sub-judice.

(vi) Contents of the subject matter shall not exceed more than 150 words.

(vii) It shall not contain arguments, inferences, ironical expression, imputations, epithets or