Section 177 in Rules of Procedure and Conduct of Business in Lok Sabha
177. Amendments.
(1)After a resolution has been moved any member may, subject to the rules relating to resolutions, move an amendment to the resolution.(2)If notice of such amendment has not been given one day previous to the day on which the resolution is moved, any member may object to the moving of the amendment, and such objection shall prevail, unless the Speaker allows the amendment to be moved.(3)The Secretary-General shall, if time permits, make available to members from time to time lists of amendments of which notices have been received.
