Section 27 in Rules of Procedure and Conduct of Business in Lok Sabha
27. Precedence of private members' Bills.
(1)On a day allotted for the disposal of private members' Bills, such Bills shall have relative precedence in the following order, namely: -(a)Bills in respect of which the motion is that leave be granted to introduce the Bill;(b)Bills returned by the President with a message under article 111 of the Constitution;(c)Bills which have been passed by the House and returned by the Council with amendments;(d)Bills which have been passed by the Council and transmitted to the House;(e)Bills in respect of which a motion has been carried that the Bill be taken into consideration;(f)Bills in respect of which the report of a Joint or Select Committee has been presented;(g)Bills which have been circulated for the purpose of eliciting opinion thereon;(h)Bills introduced and in respect of which no further motion has been made or carried; and(i)other Bills.(2)The relative precedence of Bills falling under the same clause of sub-rule (1) shall be determined by ballot to be held in accordance with the orders made by the Speaker and on such day and in such manner as the Speaker may direct:Provided that the motion in respect of Bills falling under clause (a) of sub-rule (1) shall be entered in the list of business in the order in which notices of such motions have been received in point of time:Provided further that Bills falling under clause (h) of sub-rule (1) which are classified by the Committee on Private Members' Bills and Resolutions as category A shall have precedence over Bills classified as category B, and that the relative precedence of Bills falling under each of these categories shall be determined by ballot separately:[Provided further that where the Committee on Private Members' Bills and Resolutions has classified the Bills falling under clause (h) of sub-rule (1) as category A and number thereof is twenty or more, ballot of category B Bills may not be held] [Substituted by L.S. Bn. (II), dated 9.5.1989, para 2930.]:Provided further that where the Committee has not classified the Bills falling under clause (h) of sub-rule (1) as category A and category B, the order in which such Bills shall be put down in the list of business shall be determined by ballot in accordance with such directions as the Speaker may give.(3)The Speaker may, by special order to be announced in the House, make such variations in the relative precedences of Bills set out in sub-rule (1) as the Speaker may consider necessary or convenient.
