Section 219 in Rules of Procedure and Conduct of Business in Lok Sabha
219. Procedure regarding Finance Bill.
(1)In this rule "Finance Bill" means the Bill ordinarily introduced in each year to give effect to the financial proposals of the Government of India for the next following financial year and includes a Bill to give effect to supplementary financial proposals for any period.(2)At any time after the introduction in the House of a Finance Bill, the Speaker may allot a day or days, jointly or severally, for the completion of all or any of the stages involved in the passage of the Bill by the House, and when such allotment has been made, the Speaker [may, at the specified hour] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.] on the allotted day or the last of the allotted days, as the case may be, forthwith put every question necessary to dispose of all the outstanding matters in connection with the stage or stages for which the day or days have been allotted: -Provided that if a Minister has a right of reply to the debate on the motion which is under discussion 5[an hour before the specified hour] and has not commenced reply at that hour, the Speaker shall inquire how much time not exceeding one hour the Minister requires for the reply, and shall call upon any member for the time being addressing the House to resume seat at such time as will leave available before [the specified hour] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.] the amount of time which the Minister has stated to require for the reply.(3)Where the question or one of the questions required by sub-rule (2) to be put at [the specified hour] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.] on the allotted day or the last of the allotted days is that the Bill be passed, sub-rule (2) shall have effect notwithstanding that amendments to the Bill have been made.(4)Subject to the provision to sub-rule (2), the Speaker, if thinks fit, may prescribe a time-limit for speeches at all or any of the stages for which a day or days have been allotted under that sub-rule.(5)On a motion that the Finance Bill be taken into consideration, a member may discuss matters relating to general administration, local grievances within the sphere of the responsibility of Government of India or monetary or financial policy of Government.(6)In other respects the rules applicable to Bills in Chapter X of these rules shall apply.General Provisions Regarding Financial Business
