Section 102 in The Rules of Procedure and Conduct of Business in the Metropolitan Council of Delhi
102. Conditions of admissibility of amendments.
- The following conditions shall govern the admissibility of amendments-(i)An amendment shall be within the scope of the Bill and relevant to the subject-matter of the clause to which it relates.(ii)An amendment shall not be moved which has merely the effect of a negative vote.(iii)An amendment shall not be inconsistent with any previous decision of the Council on the same question.(iv)An amendment shall not be such as to make the clause which it proposes to amend unintelligible or ungrammatical.(v)If an amendment refers to, or is not intelligible without a subsequent amendment or schedule, notice of the subsequent amendment or schedule, shall be given before the first amendment is moved so as to make the series of amendments intelligible as whole:Provided that on order to save time and representation of arguments a single discussion may be allowed to cover a series of interdependent amendments.(vi)The Chairman shall determine the order in which an amendment shall be moved.(vii)The Chairman may refuse to propose an amendment which is, in his opinion frivolous or meaningless.(viii)An amendment may be moved to an amendment which has already been allowed by the Chairman.
