- If any member desires to move an amendment which under the Constitution cannot be moved without the previous sanction or recommendation of the President, that member shall annex to the notice required by these rules such sanction or recommendation conveyed through a Minister and the notice shall not be valid until this requirement is complied with:Provided that no previous sanction or recommendation of the President shall be required, if an amendment seeks to -(a)abolish or reduce the limits of the tax proposed in the Bill or amendment, or(b)increase such tax upto the limits of an existing tax.
