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Union of India - Section

Section 348 in Rules of Procedure and Conduct of Business in Lok Sabha

348. Mode of Communication of recommendation.

- Every sanction or recommendation by the President shall be communicated to the Secretary-General by a Minister in the following terms: -'The President, having been informed of the subject matter of the proposed Bill, motion, demand for grant or amendment, accords the previous sanction to the introduction of the Bill or the moving of the amendment or, recommends the introduction of the Bill or the moving of the motion, demand for grant or amendment in the House or recommends to the House the consideration of the Bill.'It shall be printed in the proceedings of the House in such manner as the Speaker may direct.Rules to be Observed by Members