Constitution of India, 1949
122. Courts not to inquire into proceedings of
Parliament.-
(1) The validity of any proceedings in
Parliament shall not be called in question on the ground of any alleged
irregularity of procedure.
(2) No officer or member of Parliament in whom
powers are vested by or under this Constitution for regulating procedure or the
conduct of business, or for maintaining order, in Parliament shall be subject
to the jurisdiction of any court in respect of the exercise by him of those
powers.