Section 112 in Rules of Procedure and Conduct of Business in Lok Sabha
112. Removal of Bill from Register of Bills.
(1)Where any of the following motions made by the member in charge under these rules in regard to a Bill is rejected by the House, no further motion shall be made with reference to the Bill and such Bill shall be removed from the Register of Bills pending in the House: -(i)that leave be granted to introduce the Bill;(ii)that the Bill be referred to a Select Committee;(iii)that the Bill be referred to a Joint Committee of the Houses with the concurrence of the Council;(iv)that the Bill, be taken into consideration;(v)that the Bill as reported by Select Committee of the House or Joint Committee of the Houses, as the case may be, be taken into consideration; and(vi)that the Bill (or, that the Bill as amended, as the case may be) be passed.(2)A Bill pending before the House shall also be removed from the Register of Bills pending in the House in case a Bill substantially identical is passed by the House or the Bill is withdrawn under rule 110.Explanation. - A Bill pending before the House shall include -(i)a Bill introduced in the House which does not fall within the categories of Bills mentioned in this rule or rule 113;(ii)a Bill transmitted to the Council and returned by the Council with amendment, or recommendation, as the case may be, and laid on the Table under rule 98 or 104;(iii)a Bill originating in the Council and transmitted to the House and laid on the Table under rule 114 or 122; and(iv)a Bill returned by the President with a message under article 111 of the Constitution.
