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Parliament

Important committee meetings

Chakshu Roy - December 17, 2010

The winter session has come to an end, but parliamentary committees continue to meet to discuss important issues.  Some of them are:

  • Lok Sabha Committee on Ethics | 21 Dec 2010 | Agenda: Adding to procedure of Lok Sabha,  rules to incorporate a committee on ethics, specify its functions and procedures to be followed by the committee
  • Lok Sabha Committee on Empowerment of Women | 21 Dec 2010 | Agenda: Informal interaction with with NGO Shakti Vahini on the subject Honour Killings and other forms of violence against Women
  • Committee on Water Resources | 21 Dec 2010 | Agenda: Evidence of the representatives of the Ministry of Water Resources on The Dam Safety Bill, 2010
  • Committee on Information Technology | 20 Dec 2010 | Agenda: Briefing meeting with the officials of Ministry of Information and Broadcasting on the subject, Issues related to Paid News
  • Committee on Finance | 21 Dec 2010 | Agenda: 1. Oral hearing of the representatives of (i) Confederation of Indian Industry (CII) and (ii) US India Business Council (USIBC) on the Insurance Laws (Amendment) Bill, 2008’. 2. Further oral evidence of representatives of Ministry of Finance (Department of Revenue) and Enforcement Directorate on ‘Tax exemptions and related matters in respect of IPL/BCCI’
Parliament

First no-confidence motion of the 17th Lok Sabha discussed today

Niranjana Menon - August 8, 2023

Discussion on the first no-confidence motion of the 17th Lok Sabha began today.  No-confidence motions and confidence motions are trust votes, used to test or demonstrate the support of Lok Sabha for the government in power.  Article 75(3) of the Constitution states that the government is collectively responsible to Lok Sabha.  This means that the government must always enjoy the support of a majority of the members of Lok Sabha.  Trust votes are used to examine this support.  The government resigns if a majority of members support a no-confidence motion, or reject a confidence motion.  

So far, 28 no-confidence motions (including the one being discussed today) and 11 confidence motions have been discussed.  Over the years, the number of such motions has reduced.  The mid-1960s and mid-1970s saw more no-confidence motions, whereas the 1990s saw more confidence motions.  

Figure 1: Trust votes in Parliament

 image

Note: *Term shorter than 5 years; **6-year term.
Source: Statistical Handbook 2021, Ministry of Parliamentary Affairs; PRS.

The no-confidence motion being discussed today was moved on July 26, 2023.  A motion of no-confidence is moved with the support of at least 50 members.   The Speaker has the discretion to allot time for discussion of the motion.  The Rules of Procedure state that the motion must be discussed within 10 days of being introduced.  This year, the no-confidence motion was discussed 13 calendar days after introduction.  Since the introduction of the no-confidence motion on July 26, 12 Bills have been introduced and 18 Bills have been passed by Lok Sabha.  In the past, on four occasions, the discussion on no-confidence motions began seven days after their introduction.  On these occasions, Bills and other important issues were debated before the discussion on the no-confidence motion began.

Figure 2: Members rise in support of the motion of no-confidence in Lok Sabha