Section 151 in Rules of Procedure and Conduct of Business in Lok Sabha
151. Procedure on consideration of amendments.
(1)If a motion that the amendments be taken into consideration is carried, the Speaker shall put the amendments to the House in such manner as the Speaker thinks most convenient for their consideration.(2)An amendment relevant to the subject-matter of the amendments made by the Council may be moved but no further amendment shall be moved to the Bill, unless it is consequential upon, incidental or alternative to, an amendment made by the Council.
