1 [28. Time for questions. - (1) Unless the Speaker otherwise directs, the first hour of every sitting after the swearing in of members, if any, shall be available for oral answer to questions.
(2) After the questions hour, miscellaneous business, if any, for which no separate allotment of time has been made in these rules, shall be taken up in the following order :-
(a) Announcement by the Speaker/Secretary, if any ;
(b) Questions of Privilege, if any ;
(c) Adjournment motions, if any, to move for which consent has been given by the Speaker ;
(d) Call Attention Notices and other motions, if any, admitted by the Speaker; and
(e) Statements by Minister, etc.]