Section 341 in Rules of Procedure and Conduct of Business in Lok Sabha
341. Motion in abuse of rules or dilatory motion.
(1)If the Speaker is of opinion that a motion for the adjournment of a debate is an abuse of the rules of the House, the Speaker may either forthwith put the question thereon or decline to propose the question.(2)If the Speaker is of opinion that a motion for recirculation of a Bill to elicit further opinion thereon is in the nature of a dilatory motion in abuse of the rules of the House in as much as the original circulation was adequate or comprehensive or that no circumstance has arisen since the previous circulation to warrant the recirculation of the Bill, the Speaker may, forthwith put the question thereon or decline to propose the question.(3)If the Speaker is of opinion that a motion for recommittal of a Bill to a Select Committee of the House or a Joint Committee of the Houses or circulation or recirculation of the Bill after the Select Committee of the House or the Joint Committee of the Houses has reported thereon, is in the nature of a dilatory motion in abuse of the rules of the House inasmuch as the Select Committee of the House or the Joint Committee of the Houses, as the case may be, has dealt with the Bill in a proper manner or that no unforeseen or new circumstance has arisen since the Bill emerged from such Committee, the Speaker may forthwith put the question thereon or decline to propose the question.
