15.  Sitting of the Assembly. -  Unless the Speaker otherwise directs:-

(1) Assembly shall meet whilst in Session on all days except Saturdays and Sundays :

Provided that if any day happens to be a holiday under the Negotiable Instruments Act, there shall be no meeting on that day.

(2) The Assembly shall meet on Mondays, Tuesdays, Wednesdays and Thursdays at 2 p.m. and adjourn at 6.30 p.m. and shall meet on Fridays at 9.30 a.m. and adjourn at 1.00 p.m.

(3) At 6.30 p.m. on Mondays, Tuesdays, Wednesdays and Thursdays and at 1.00 p.m. on Fridays or earlier if the business set down in list of business for the day is completed, the Speaker shall adjourn the Assembly without question put and the proceedings on any business then under consideration shall be interrupted.

Provided that -

(a) if at the time of interruption the closure is moved or proceedings under closure are in progress the procedings under the closure and on any further motion as is specified in the rule as to closure shall be completed before the Assembly is adjourned;

(b) if at the time of interruption, proceedings under division are in progress these proceedings shall be completed before the Assembly is adjourned;

(c) a motion may be made by a Minister at the commencement of the business for the day to be decided without amendment or debate, that the proceedings on any specified business be exempted at this sitting from the provisions of the rule "Sittings of the Assmebly" either indefinitely or for a specified period after the hour of interruption, and if such a motion is agreed to, the business so specified shall not be interrupted, and if under discussion when a motion for adjournment under rule 66 is taken up, shall be resumed and proceeded with thereafter.