Section 333 in Rules of Procedure and Conduct of Business in Lok Sabha
333. Contingent Notice.
(1)A member may give notice of a motion or resolution or Bill which the member may desire to be taken up on the conclusion of other business on which that motion is contingent and if such a notice is admitted by the Speaker it may be included in the list of business under the heading; contingent notice of motion or resolution or Bill, as the case may be.(2)A contingent notice shall be in such form as the Speaker may prescribe and shall be taken up in the House only after the business on which the notice is contingent is disposed of.
