Section 75 in Rules of Procedure and Conduct of Business in Lok Sabha
75. Discussion of principle of Bill.
(1)On a motion referred to in rule 74 being made, the principle of the Bill and its provisions may be discussed generally, but the details of the Bill shall not be discussed further than is necessary to explain its principles.(2)At this stage no amendments to the Bill may be moved, but -(a)if the member in charge moves that the Bill be taken into consideration any member may move as an amendment that the 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 by a date to be specified in the motion;(b)if the member in charge moves that the Bill be referred to a Select Committee of the House, or a Joint Committee of the Houses with the concurrence of the Council, any member may move as an amendment that the Bill be referred to a Joint Committee of the Houses with the concurrence of the Council or a Select Committee, as the case may be, or that the Bill be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion.(3)Where a motion that a Bill be circulated for the purpose of eliciting opinion thereon is carried, and the Bill is circulated in accordance with that direction and opinions are received thereon, the member in charge, if so wishes to proceed with the Bill thereafter, shall move that the Bill be referred to a Select Committee of the House or a Joint Committee of the Houses with the concurrence of the Council, unless the Speaker allows a motion to be made that the Bill be taken into consideration:Provided that if an amendment or a motion for appointment of a Select Committee or a Joint Committee has been moved under this Rule, any member may move that the House give instructions to the Select Committee or to the Joint Committee to which the Bill is proposed to be referred to make some particular or additional provision in the Bill and if necessary or convenient to consider and report on amendments which may be proposed to the original Act which the Bill seeks to amend:Provided further that no amendment or a motion for appointment of a Joint Committee under this rule shall be moved with reference to a Bill [if it contains only provisions dealing with all or any of the matters specified in sub-clauses (a) to (g) of clause (1) of article 110 of the Constitution.] [Added by L.S. Bn. (II) dated 9.5.1989, para 2930.]
