(1)If after a Bill has been passed by one House and transmitted to the other House--(a)the Bill is rejected by the other House; or(b)the Houses have finally disagreed as to the amendments to be made in the Bill; or(c)more than six months elapse from the date of the reception of the Bill by the other House without the Bill being passed by it.the President may, unless the Bill has lapsed by reason of a dissolution of the House of the People, notify to me Houses by message if they are sitting or by public notification if they are not sitting, his intention to summon them to meet in a joint sitting for the purpose of deliberating and voting on the Bill:Provided that nothing in this clause shall apply to a Money Bill.
