Section 27(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)On a day allotted for the disposal of private members' Bills, such Bills shall have relative precedence in the following order, namely: -(a)Bills in respect of which the motion is that leave be granted to introduce the Bill;(b)Bills returned by the President with a message under article 111 of the Constitution;(c)Bills which have been passed by the House and returned by the Council with amendments;(d)Bills which have been passed by the Council and transmitted to the House;(e)Bills in respect of which a motion has been carried that the Bill be taken into consideration;(f)Bills in respect of which the report of a Joint or Select Committee has been presented;(g)Bills which have been circulated for the purpose of eliciting opinion thereon;(h)Bills introduced and in respect of which no further motion has been made or carried; and(i)other Bills.
