Section 69 in Rules of Procedure and Conduct of Business in Lok Sabha
69. Financial memorandum and clauses involving expenditure.
(1)A Bill involving expenditure shall be accompanied by a financial memorandum which shall invite particular attention to the clauses involving expenditure and shall also give an estimate of the recurring and non-recurring expenditure involved in case the Bill is passed into law.(2)Clauses or provisions in Bills involving expenditure from the Consolidated Fund of India shall be printed in thick type or in italics:[Provided that where a clause in a Bill involving expenditure is inadvertently not printed in thick type or in italics, the member in charge of the Bill shall, with the permission of the Speaker, bring such clauses to the notice of the House.] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.]
