Section 138 in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
138. Person by whom Motions in respect of Bills may be made.
- No motion that a Bill be taken into consideration or be passed shall be made by any member other than the member-in-charge of the Bill, and no motion that a Bill be referred to a Select Committee or be circulated for the purpose of eliciting opinion thereon shall be made by any member other than the member-in-charge of the Bill, except by way of amendment to a motion made by the member-in-charge of the Bill:Provided that if the member-in-charge of a Bill is unable for reasons which the Speaker considers adequate to move the next motion in regard to his Bill at any subsequent stage after introduction, he may with the approval of the Speaker authorise another member to move that particular motion.Explanation. - Notwithstanding the provision contained in the proviso, the member who introduced the Bill shall continue to be the member-in-charge of the Bill.(C)Procedure After Presentation of Report of the Select Committee
