Section 76 in Rules of Procedure and Conduct of Business in Lok Sabha
76. Members entitled to move motions in respect of Bills.
- No motion that a Bill be taken into consideration or be passed shall be made by any member other than the member in charge of the Bill and no motion that a Bill be referred to a Select Committee of the House, or a Joint Committee of the Houses with the concurrence of the Council, or be circulated for the purpose of eliciting opinion thereon shall be made by any member other than the member in charge except by way of amendment to a motion made by the member in charge:Provided that if the member in charge of a Bill is unable, for reasons which the Speaker considers adequate, to move the next motion in regard to that Bill at any subsequent stage after introduction, the member may authorise another member to move that particular motion with the approval of the Speaker.Explanation. - Notwithstanding the provisions contained in the proviso the member who introduced the Bill shall continue to be the member in charge.Motions After Presentation of Select/joint Committee Reports and Scope of Debate
