112D. Restrictions on raising matters. - (1) No member shall raise more than one matter in a sitting.

(2) Not more than five notices shall be raised in one sitting by five different members which shall be determined according to the priority of inter-se importance of the matter. The remaining notices beyond five for a day shall lapse and fresh notices are to be given for the same.

(3) The Speaker shall have the power not to allow any matter to be raised for a particular day.]