Section 303 in Rules of Procedure and Conduct of Business in Lok Sabha
303. Report.
(1)As soon as may be, after a Bill has been referred to a Select Committee, the Select Committee shall meet from time to time in accordance with rule 264 to consider the Bill and shall make a report thereon within the time fixed by the House:Provided that where the House has not fixed any time for the presentation of the report by a Select Committee, the report shall be presented before the expiry of three months from the date on which the House adopted the motion for the reference of the Bill to the Select Committee:Provided further that the House may at any time, on a motion being made, direct that the time for the presentation of the report by the Select Committee be extended to a date specified in the motion.(2)The Select Committee shall in their report state whether the publication of the Bill directed by these rules has taken place, and the date on which the publication has taken place.(3)Where a Bill has been altered, the Select Committee may, if they think fit, include in their report a recommendation to the member incharge of the Bill that the next motion of such member should be a motion for circulation, or, where the Bill has already been circulated, for recirculation.(4)Any member of the Select Committee may record a minute of dissent on any matter or matters connected with the Bill or dealt with in the report.(5)A minute of dissent shall be couched in temperate and decorous language and shall not refer to any discussion in the Select Committee nor cast aspersion on the Committee.(6)If in the opinion of the Speaker a minute of dissent contains words, phrases or expressions which are unparliamentary or otherwise inappropriate, the Speaker may order such words, phrases or expressions to be expunged from the minute of dissent.
