Section 145 in Rules of Procedure and Conduct of Business in Lok Sabha
145. Motion for consideration.
- At any time after the Bill together with the President's message has been so laid on the Table, any Minister in the case of a Government Bill, or, in any other case, any member, may, after giving two days' notice, or with the consent of the Speaker without notice, move that the Bill as passed again by the Council be taken into consideration.
