Section 294(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)The functions of the Committee shall be -(a)to examine every Bill seeking to amend the Constitution notice of which has been given by a private member, before a motion for leave to introduce the Bill is included in the list of business;(b)to examine all private members' Bills after they are introduced and before they are taken up for consideration in the House and to classify them according to their nature, urgency and importance into two categories namely, category A and category B;(c)to recommend the time that should be allocated for the discussion of the stage or stages of each private member's Bill and also to indicate in the time-table so drawn up the different hours at which various stages of the Bill in a day shall be completed;(d)to examine every private member's Bill which is opposed in the House on the ground that the Bill initiates legislation outside the legislative competence of the House, and the Speaker considers such objection prima facie tenable;(e)to recommend time-limit for the discussion of private members' resolutions and other ancillary matters.
