Section 84 in Rules of Procedure and Conduct of Business in Lok Sabha
84. Arrangement of amendments.
- Amendments of which notice has been given shall, as far as practicable, be arranged in the list of amendments, issued from time to time, in the order in which they may be called. In arranging amendments raising the same question at the same point of a clause, precedence may be given to an amendment [proposed] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.] by the member in charge of the Bill. Subject as aforesaid, amendments may be arranged in the order in which notices thereof are received.
