Section 146(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(2)An amendment relevant to the subject-matter of an amendment made by the Council may be moved, but no further amendment shall be moved unless it is consequential upon, incidental or alternative to, an amendment made by the Council:Provided that if the Council has not agreed to an amendment recommended by the President any member may move an amendment relevant to the subject-matter of the amendment recommended by the President.
