Section 127 in Rules of Procedure and Conduct of Business in Lok Sabha
127. Rejection of Bill.
- When any of the following motions moved in the House with reference to a Bill originating in the Council and transmitted to the House is negatived by the House, the Bill shall be deemed to have been rejected by the House:(i)that the Bill be taken into consideration;(ii)that the Bill be referred to a Select Committee;(iii)that the Bill as reported by Select Committee be taken into consideration; and(iv)that the Bill (or, that the Bill as amended, as the case may be) be passed.III. Authentication and Assent of Bills passed
