Section 142 in The Rules of Procedure and Conduct of Business in the Legislature Assembly of the National Capital Territory of Delhi, 1997
142. Conditions of Admissibility of Amendments.
- The following conditions shall govern the admissibility of amendment to clauses or Schedules of a Bill-(i)An amendment shall be within the scope of the Bill and relevant to the subject-matter of the clause to which it relates;(ii)An amendment shall not be inconsistent with any previous decision of the House on the same question;(iii)An amendment shall not be such as to make the clause which it proposes to amend unintelligible or ungrammatical;(iv)If amendment refers to, or is not intelligible without, a subsequent amendment or Schedule, notice of the subsequent amendment or Schedule, shall be given before the first amendment is moved, so as to make the series of amendments fully intelligible;(v)The Speaker shall determine the order in which an amendment shall be moved;(vi)The Speaker may refuse to allow an amendment which in his opinion, is frivolous or meaningless;(vii)An amendment may be moved to an amendment, which has already been allowed by the Speaker.
