Section 65 in Rules of Procedure and Conduct of Business in Lok Sabha
65. Notice for leave to introduce private members' Bills.
(1)Any member, other than a Minister, desiring to move for leave to introduce a Bill, shall give notice of one's intention, and shall, together with the notice, submit a copy of the Bill and an explanatory Statement of Objects and Reasons which shall not contain arguments:Provided that the Speaker, if thinks fit, may revise the Statement of Objects and Reasons.(2)If the Bill is a Bill which under the Constitution cannot be introduced without the previous sanction or recommendation of the President, the member shall annex to the notice such sanction or recommendation conveyed through a Minister, and the notice shall not be valid until this requirement is complied with.(3)The period of notice of a motion for leave to introduce a Bill under this rule shall be one month unless the Speaker allows the motion to be made at shorter notice.(4)The Speaker may disallow a notice of a Bill in case the Bill does not comply with the requirement of sub-rule (2) of this rule, or rule 69 or 70.
