Section 320 in Rules of Procedure and Conduct of Business in Lok Sabha
320. Examination of Orders.
- After each such Order referred to in rule 319 is laid before the House, the Committee shall, in particular, consider -(i)whether it is in accord with the general objects of the Constitution or the Act pursuant to which it is made;(ii)whether it contains matter which in the opinion of the Committee should more properly be dealt with in an Act of Parliament.(iii)whether it contains imposition of any tax;(iv)whether it directly or indirectly bars the jurisdiction of the courts;(v)whether it gives retrospective effect to any of the provisions in respect of which the Constitution or the Act does not expressly give any such power;(vi)whether it involves expenditure from the Consolidated Fund of India or the public revenues;(vii)whether it appears to make some unusual or unexpected use of the powers conferred by the Constitution or the Act pursuant to which it is made;(viii)whether there appears to have been unjustifiable delay in its publication or in laying it before Parliament; and(ix)whether for any reason its form or purport calls for any elucidation.
