Section 162 in Rules of Procedure and Conduct of Business in Lok Sabha
162. Authentication of petition.
(1)The full name and address of every signatory to a petition shall be set out therein and shall be authenticated by the petitioner's signature, and if illiterate by the petitioner's thumb impression.(2)[ Where there is more than one signatory to a petition, at least one person shall sign, or affix thumb impression if such person is illiterate, on the sheet on which the petition is inscribed. If signatures or thumb impressions are affixed to more than one sheet, the prayer of the petition shall be repeated at the head of each sheet. Where the petition is made online through Members' Portal, it may reflect the signature or thumb impression of the petitioner, as the case may be.] [Substituted by Notification No. 12/1/CI/2017, dated 3.8.2017.]
