Section 7(3) in Rules of Procedure and Conduct of Business in Lok Sabha
(3)[ A member in whose name a 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.] [Substituted by L.S. Bn. (II) 9-5-1989, para 2930.]Provided that such statement shall be confined to, conveying the unwillingness, or moving the motion for decision of the House under sub-rule (4).
