Section 112(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(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.
