Section 8(3) in Rules of Procedure and Conduct of Business in Lok Sabha
(3)[ A member in whose name a motion stands on the list of business shall, unless makes a statement conveying unwillingness to move the motion, move the motion when called upon to do so. In either case the member shall confine to making of a statement conveying the intention to move or not to move the motion.] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.]
