Section 201(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)The member in whose name the motion stands on the list of business shall, [unless makes a statement conveying unwillingness to move the motion, move the motion when called upon to do so, but in either case] [Substituted by L.S. Bn. (II), dated 9.5.1989, para 2930.] no speech shall be permitted at this stage.
