Section 237 in Rules of Procedure and Conduct of Business in Lok Sabha
237. Amendment returned by Council.
- If the Council disagrees with the amendment passed by the House or agrees subject to a further amendment thereof or proposes an amendment in substitution thereof, the House may either drop the amendment or agree with the Council in the proposed Laying of regulation, rule etc. on Table amendment or insist on the original amendment passed by the House. A message in either case shall be sent to the Council. In case the House agrees to the amendment as further amended by the Council, the amended amendment shall be forwarded by the Secretary-General to the Minister concerned.
