168. Governor’s ordinances and their discussion. - (1) As soon as possible, after the Governor has promulgated an Ordinance under Article 213(1) of the Constitution, copies of the ordinance shall be made available to the members.

(2) A member desiring to move a resolution under sub-clause (a) of clause (2) of Article 213 of the Constitution disapproving an Ordinance promulgated under clause (1) of that Article shall give three days notice of his resolution to the Secretary.

(3) The Speaker shall allot time for the discussion of the resolution of which notice has been given under sub-rule (2) :

Provided that a period not exceeding two hours shall be alloted for the purpose if notice of a Bill on the subject matter of the Ordinance has been received by the Secretary:

Provided further that such discussion shall be held before the discussion on the Bill.