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Constitutional Provisions relating to Rajya Sabha

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Important Committees of Constituent Assembly and Their Chairmen

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Subject/Title

O.M- dated 28 August, 1957 issued by the Ministry of Home Affairs regarding Observance of courtesies by officers of the Government of India in their dealings with Members of Parliament

O.M. dated 8 November, 1974 issued by the Department of Personnel and Administrative- Reforms, Government of India, containing instructions regarding official dealings between the Administration and Members of Parliament and State Legislatures

O.M. dated 12 August, 1996 issued by the Ministry of Personnel,PG & Pensions containing instruction regarding procedure for disposal of letters received from ex-Members of Parliament

O.M. dated 29 October, 1996 issued by the Ministry of Personnel,PG & Pensions regarding official dealings between the Administration and Members of Parliament and State Legislatures—Observance of Proper Procedure—Reiteration of Instructions re. 

D.O. letter dated 23 May, 1998 issued by the Cabinet Secretary toall Secretaries in the Government of India regarding procedure to be followed while corresponding with the Members of Parliament

D,0. letter dated 31 March, 1997 issued by the Ministry of State for Personnel and Public Grievances and Pensions to all cabinetMinisters and Ministers of State, Government of India regarding giving prompt attention to communications from Members of Parliament.

0.M. dated 21 December, 1992 issued by the Ministry of Personnel, Public Grievances & Pensions containing instructions regarding official dealings between the Administration and Members of Parliament and State Legislatures observance of proper procedure-instructions re.

D.O. letter dated 13 October, 1998 issued by the Ministry of Rural Areas and Employment (Deptt. of Rural Employment and Poverty Alleviation) to alt the Project Directors of DRD. As regarding involvement of elected representatives. MPs/ MLAs in Planning Implementation and Monitoring of the Rural Development Programmes

0.M. Dated 25 August, 2000 issued by the Ministry of Personnel,PG & Pensions (Deptt- of Personnel & Training) regarding official dealings between the Administration and Members of Parliament and State Legislatures—Observance of proper procedure.

OM dated 9 July, 2001 issued by the Ministry of Personnel, PG and 9A- Pension [Deptt. Of Personnel & Training) regarding observance of proper procedure in official dealings between the administration and Members of Parliament and State Legislatures.

Warrant of Precedence issued by the President's Secretariat

Appendix Comprising relevant extracts of recommendations/ observations made by the Committee of Privileges re.— Official Dealings between the Administration and Members of Parliament and State Legislatures

O.M. dated 15 March, 2021 issued by the Ministry of Personnel, Public Grievances and Pensions, Department of Personel & Training, Establishment Division containing instructions regarding official dealings between the Administration and Members of Parliament and State Legislautres-Observance of proper procedure

Petitions - Procedure for Submission

Manual of Parliamentary Procedures in the Government of India

Regulations for Holding of elections to Committees / Statutory and other Bodies

Rules of Procedure and Conduct of Business in the Council of States

Directions by the Chairman

Rulings & Observations

Rulings and Observations From the Chair (2018-2022) -A Supplement

The upper house of indian parliament 

Leader of the house

Questions and half-an-hour discussion 

Motions, resolutions and short duration] discussions 

Special mentions 

Committees of rajya sabha 

Committee on subordinate legislation

Committee on papers laid on the table 

Parliamentary decorum and etiquettes

Voting and division

Visitors' galleries

Rajya Sabha - It's Contribution to Indian Polity

Role of the Leader of the House, Leader of the opposition and Whips

Nominated members of the rajya sabha

President's address and motion of thanks

Legislative procedure in the rajya sabha

Calling Attention

Financial Procedure

Committee on petitions

Committee on government assurances

Committee on Ethics

Personal Explanation by Members

Points of Order

Parliamentary Privileges

How to be an Effective Legislator

Executive - Its Accountability to Parliament

Alleged mollified arrest and subsequent release on bail of a member .

11th Report, 14.8.1967

Alleged ill-treatment of members in jail 

Arrest of a member and alleged ill-treatment meted out to him while in detention

Arrest of Shri Hukmdeo Narayan Yadav, a member. 

Alleged failure of the Police to send appropriate information to the Chairman about the arrest of a member.

Alleged incorrect information furnished to the House about the arrest of the two members by a magistrate and alleged wrong statement made in the House by a Minister about their arrest

Delay in intimation of arrest and release of a member

Arrest of a member and alleged ill-treatment meted out to him while in detention.

Alleged molestation of members of Parliament by police

Alleged assault on a member by police

Alleged assault on a member by Police

Laying of allegedly distorted minutes of Committee on Public Undertakings on the Table of the House

Association of members of Rajya Sabha with Committee on Public Undertakings 

Alleged disregard of an assurance given to the House by a Minister

Alleged censoring of mail of members

Alleged censoring of mail of a member 

Production of certain 'documents in the custody of the Secretariat of the House before Election Tribunal, Calcutta.

Expulsion of a member from the House for misconduct

Procedure to be followed by police when a member states something on the floor of the House which may be directly relevant to investigation of a criminal case

Physically restraining a member from addressing the House by another member

Alleged harassment of a member by his Parliamentary party for asking a question in the House

Increase in postal tariff on the eve of the Budget Session

Alleged misuse of powers and threat to members of Madhya Pradesh Assembly by the Prime Minister

Alleged intimidation of members of Parliament by Ministers/members in Congress Parliamentary Party Executive meeting

Reported proposal of a Parliamentary Party to take disciplinary action against a member for certain observations made in the House 

Alleged threat of disciplinary action by Congress President to a member who announced his intention not to vote for his Party candidate in Presidential election

Eviction of a member from the Parliament House Estate

Reported statement by Prime Minister about abolition of the House

Laying of allegedly distorted minutes of Committee of Public Undertakings on the Table of the House

Notice received by the Chairman from the Supreme Court in the matter of Special Reference under Article 143 of the Constitution regarding Presidential Election

Alleged disrespect shown to the House by a Minister by leaving in the midst of a discussion on a matter relating to his Ministry

Alleged making of a wrong statement in the House by a Minister

Alleged incorrect statement made by a Minister in the House

Alleged misleading statement made by a Minister in the House

Alleged incorrect information furnished to the House about the arrest of two members by a magistrate and alleged wrong statement made in the House by a Minister about their arrest

Alleged misleading of the House by Ministers regarding reported arrest of a police officer

Alleged misleading of the House by a Minister and alleged casting of reflections on the Minister by a journalist

Alleged misleading of the House by a Minister

Unfair and mendacious reporting of proceedings of the House and casting reflections on a member

Misreporting of the proceedings of the House by a newspaper

Alleged misreporting of the proceedings of the House by a newspaper