Section 157 in Rules of Procedure and Conduct of Business in Lok Sabha
157. Voting on motions.
- If the motion in respect of such Bill is that:(i)the Bill be taken into consideration; or(ii)the Bill as reported by the Select Committee of the House or the Joint Committee of the Houses, as the case may be, be taken into consideration; or(iii)the Bill, or the Bill as amended, as the case may be, be passed; then the motion shall be deemed to have been carried if it is passed by a majority of the total membership of the House and by a majority of not less than two-thirds of the members present and voting.
