Section 146 in Rules of Procedure and Conduct of Business in Lok Sabha
146. Procedure on motion for consideration being carried.
(1)If the motion that the Bill as passed again by the Council be taken into consideration is carried, the Speaker shall put to the House the amendments, if any, made to the Bill by the Council in such manner as the Speaker thinks most convenient for their consideration.(2)An amendment relevant to the subject-matter of an amendment made by the Council may be moved, but no further amendment shall be moved unless it is consequential upon, incidental or alternative to, an amendment made by the Council:Provided that if the Council has not agreed to an amendment recommended by the President any member may move an amendment relevant to the subject-matter of the amendment recommended by the President.
