Section 30 in Rules of Procedure and Conduct of Business in Lok Sabha
30. Resumption of adjourned debate on private members' Bill or resolution.
(1)When on a motion being carried the debate on a private member's Bill or resolution is adjourned to the next day allotted for private members' business in the same or next session, it shall not be set down for further discussion unless it has gained priority at the ballot.(2)When the debate on a private member's Bill or resolution is adjourned sine die and if the member in charge of the Bill or as the case may be the mover of the resolution, wishes to proceed with such Bill or resolution on a subsequent day allotted for private members' business, may give notice for resumption of the adjourned debate and on receipt of such notice the relative precedence of such Bill or resolution shall be determined by ballot.
