Section 17 — Rules of procedure.

The Uttar Pradesh Reorganisation Act, 2000
The rules of procedure and conduct of business of the Legislative Assembly of Uttar Pradesh as in force immediately before the appointed day shall, until rules are made under clause (1) of article 208, be the rules of procedure and conduct of business of the Legislative Assembly of Uttaranchal, subject to such modifications and adaptations as may be made therein by the Speaker thereof.

Official Hindi (PDF) ↗

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