Section 209 in Rules of Procedure and Conduct of Business in Lok Sabha
209. Cut motions.
- A motion may be moved to reduce the amount of a demand in any of the following ways: -(a)'that the amount of the demand be reduced to Re. 1/-' representing disapproval of the policy underlying the demand. Such a motion shall be known as 'Disapproval of Policy Cut'. A member giving notice of such a motion shall indicate in precise terms the particulars of the policy which the member proposes to discuss. The discussion shall be confined to the specific point or points mentioned in the notice and it shall be open to members to advocate an alternative policy;(b)'that the amount of the demand be reduced by a specified amount' representing the economy that can be effected. Such specified amount may be either a lump sum reduction in the demand or omission or reduction of an item in the demand. The motion shall be known as 'Economy Cut'. The notice shall indicate briefly and precisely the particular matter on which discussion is sought to be raised and speeches shall be confined to the discussion as to how economy can be effected;(c)'that the amount of the demand be reduced by Rs. 100/-' in order to ventilate a specific grievance which is within the sphere of the responsibility of the Government of India. Such a motion shall be known as 'Token Cut' and the discussion thereon shall be confined to the particular grievance specified in the motion.
