Section 128 in Rules of Procedure and Conduct of Business in Lok Sabha
128. Authentication and assent.
(1)When a Bill is passed by the Houses and is in possession of the House, the Bill shall be signed in duplicate by the Speaker and presented to the President:Provided that in the absence of the Speaker from New Delhi, the Secretary-General may, in case of urgency, authenticate the Bill on behalf of the Speaker.(2)One copy of the Bill so assented to by the President shall be preserved for verification and record and shall not be allowed to pass out of the custody of the House without the permission of the Speaker.IV. Reconsideration of Bills returned by PresidentBills Originating in the House
