Section 27(2) in Rules of Procedure and Conduct of Business in Lok Sabha
(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.
