130. Save in so far as is otherwise provided in the Constitution or in these rules, no discussion on a matter of general public interest shall take place except on a motion made with the consent of the Speaker.
131. Notice of a motion shall be given in writting addressed to the Secratary.
132. In order that a motion may be admissible, it shall satisfy the following conditions, namely :-
(i) It shall raise substantially one definite issue;
(ii) It shall not contain arguments, inferences, ironical expressions, imputations or defamatory statements;
(iii) It shall not refer to the conduct or character of persons except in their public capacity;
(iv) It shall be restricted to a matter of recent occurrence;
(v) It shall not raise a question of privilege;
(vi) It shall not revive discussion of a matter which has been discussed in the same session;
(vii) It shall not anticipate discussion of a matter which is likely to be discussed in the same session;
(viii) It shall not relate to any matter which is under adjudication by a court of law having jurisdiction in any part of Chhattisgarh.
133. The Speaker shall decide whether a motion or a part thereof is or is not admissible under these rules and may disallow any motion or a part thereof when in his opinion it is an abuse of the right of moving a motion or is calculated to obstruct or prejudicially affect the procedure of the House or is in contravention of these rules.
134. No motion which seeks to raise discussion on a matter pending before any statutory tribunal or statutory authority performing any judicial or quasi-judicial functions or any commission or court of enquiry appointed to enquire into, or investigate, any matter shall ordinarily be permitted to be moved :
Provided that the Speaker may in his discretion allow such matter being raised in the House as is concerned with the procedure or subject or stage of enquiry if the Speaker is satisfied that it is not likely to prejudice the consideration of such matter by the statutory tribunal, statutory authority, commission or court of enquiry.
135. The Speaker may, after considering the state of business in the House and in consultation with the Leader of the House, allot a day or days or part of a day for the discussion of any such motion.
136. The Speaker shall, at the appointed hour on the allotted day or the last of the allotted day, as the case may be, forthwith put every question necessary to determine the decision of the House on the original question.
137. The Speaker may, if he thinks fit, prescribe a time limit for speeches.