Section 110 in Rules of Procedure and Conduct of Business in Lok Sabha
110. Withdrawal of Bill.
- The member in charge of a Bill may at any stage of the Bill move for leave to withdraw the Bill on the ground that -(a)the legislative proposal contained in the Bill is to be dropped; or(b)the Bill is to be replaced subsequently by a new Bill which substantially alters the provisions contained therein; or(c)the Bill is to be replaced subsequently by another Bill which includes all or any of its provisions in addition to other provisions; and if such leave is granted no further motion shall be made with reference to the Bill:Provided that where a Bill is under consideration by a Select Committee of the House or a Joint Committee of the Houses, as the case may be, notice of any motion for the withdrawal of the Bill shall automatically stand referred to the Committee and after the Committee has expressed its opinion in a report to the House, the motion shall be set down in the list of business:Provided further that where a Bill has originated in the Council and is pending before the House, the member in charge shall move a motion in the House recommending to the Council that the Council do agree to leave being granted by the House to withdraw the Bill and after the motion is adopted by the House and concurred in by the Council, the member in charge shall move for leave to withdraw the Bill.
