RULES OF PROCEDURE AND CONDUCT OF BUSINESS

CHAPTER I-PRELIMINARY
CHAPTER II - SUMMONS TO MEMBERS, ORDER OF SEATING, OATH OR AFFIRMATION AND ROLL OF MEMBERS
CHAPTER-III - ELECTION OF THE SPEAKER, DEPUTY SPEAKER AND NOMINATION OF PANEL OF CHAIRMEN
CHAPTER IV - SITTING OF THE HOUSE
CHAPTER V - GOVERNOR'S ADDRESS AND MESSAGE TO THE VIDHAN SABHA
CHAPTER VI - ARRANGEMENT OF BUSINESS AND LIST OF BUSINESS
CHAPTER VII - QUESTIONS
CHAPTER VIII - HALF-AN-HOUR DISCUSSION
CHAPTER IX - ADJOURNMENT MOTIONS
CHAPTER X - LEGISLATION
CHAPTER XI - PETITIONS
CHAPTER XII - DELEGATED LEGISLATION
CHAPTER XIII - RESOLUTIONS
CHAPTER XIV - MOTIONS
CHAPTER XV - CALLING ATTENTION

CHAPTER XVI - DISCUSSION ON A MATTER OF URGENT PUBLIC IMPORTANCE

CHAPTER XVI-A - SHORT DURATION DISCUSSION
CHAPTER XVII - MOTION OF NO-CONFIDENCE IN COUNCIL OF MINISTERS AND STATEMENT BY A MINISTER WHO HAS RESIGNED
CHAPTER XVIII - RESOLUTION FOR REMOVAL OF THE SPEAKER OR THE DEPUTY SPEAKER FROM OFFICE
CHAPTER XIX - PROCEDURE IN FINANCIAL MATTERS

CHAPTER XX - COMMUNICATIONS BETWEEN THE GOVERNOR AND THE VIDHAN SABHA

CHAPTER XX-A - SECRET SITTING OF THE ASSEMBLY
CHAPTER XXI - PRIVILEGES
CHAPTER XXII - LEGISLATURE COMMITTEE
CHAPTER XXIII - GENERAL RULES OF PROCEDURE
CHAPTER XXIV - RESIGNATION AND VACATION OF SEATS IN VIDHAN SABHA AND LEAVE OF ABSENCE FROM MEETINGS OF VIDHAN SABHA.