Section 105 in Rules of Procedure and Conduct of Business in Lok Sabha
105. Notice for consideration of amendments recommended by Council.
- After the Bill with amendments as recommended by the Council has been laid on the Table, any Minister in the case of a Government Bill, or in any other case any member may, after giving two days' notice, or with the consent of the Speaker without notice, move that the amendments recommended by the Council be taken into consideration.
