Section 176 in Rules of Procedure and Conduct of Business in Lok Sabha
176. Moving of resolution.
(1)A member in whose name a resolution stands on the list of business shall, except when that member wishes to withdraw it, when called upon, move the resolution, and shall commence one's own speech by a formal motion in the terms appearing in the list of business.(2)A member may, with the permission of the Speaker, authorise any other member, in whose name the same resolution stands lower in the list of business, to move it on her or his behalf and the member so authorised may move it accordingly.(3)If a member other than a Minister when called on is absent, any other member authorised by that member in writing in her or his behalf may, with the permission of the Speaker, move the resolution standing in the name of such member.
