Section 154 in Rules of Procedure and Conduct of Business in Lok Sabha
154. Authentication.
- When a Bill is passed again by the Houses and is in possession of the House, the Bill shall be signed in duplicate by the Speaker and presented to the President in the following form:'The above Bill has been passed again by the Houses of Parliament in pursuance of the proviso to article 111 of the Constitution.Dated ......20Speaker':Provided that in the absence of the Speaker from New Delhi, the Secretary-General may, in case of urgency, authenticate the Bill on behalf of the Speaker. Procedure on consideration of amendments.
