Section 155 in Rules of Procedure and Conduct of Business in Lok Sabha
155. Voting on clauses and schedules.
- Each clause or schedule or clause, or schedule as amended, as the case may be, of a Bill seeking to amend the Constitution shall be put to the vote of the House separately and shall form part of the Bill if it is passed by a majority of the total membership of the House and by a majority of not less than two thirds of the members present and voting:Provided that the Speaker may, with concurrence of the House, put clauses and/or schedules, or clauses and/or schedules as amended, as the case may be, together to the vote of the House in which case the result of the voting shall be taken as applicable to each clause or schedule separately and so indicated in the proceedings:Provided further that if a member requests that any clause or schedule, or any clause or schedule as amended, as the case may be, be put separately, the Speaker shall put that clause or schedule, or clause or schedule as amended, as the case may be, separately:Provided further that the Short Title, the Enacting Formula and the Long Title may be adopted by a simple majority.
