Page 39 - Parliament of India

Third Reading : When all the clauses and schedules, if any, of the Bill have
been considered and voted upon by the House, the Member-in-charge moves thai
the Bill be passed. At this stage debate is confined to arguments either in
support of the Bill or its rejection, without referring to trie details thereof further
than is absolutely necessary. Only formal, verbal or consequential amendments
are allowed at this stage.
Bill in the other House : After the Bill is passed by one House, it is sent to
the other House where again it passes through similar stages.
In the case of a Money Bill, Rajya Sabha can only recommend amendments
therein and, further, must return the Bill to Lok Sabha within fourteen days of its
receiving the Bill. The Lok Sabha may accept or reject any or all of the
recommendations of the Rajya Sabha. If the Rajya Sabha does not return the
Bill within fourteen days, at the expiration of that period, it is deemed to have
been passed by both Houses in the form in which it was passed by Lok Sabha.

Joint Sitting : In the event of final disagreement between the two Houses on
a Bill other than a Money Bill, or if more than six months elapse from the date
of receipt of the Bill by the other House without the Bill being passed by it, the
President may call a joint sitting of the two Houses to resolve the deadlock. At
the joint sitting, the Bill is passed by a majority of the total number of Members
of both the Houses present and voting.
Assent of the President : When a Bill is passed by both Houses, it is presented
to the President for assent. The President may give his assent or withhold his
assent to a Bill, or he can return the Bill (provided it is not a Money Bill) with
his recommendations for reconsideration. If the Houses pass the Bill again with
or without amendments, the Bill has to be assented to by the President. In the
case of a Constitution Amendment Bill, the President is, however, bound to give
his assent.

AMENDMENT OF THE CONSTITUTION

A Bill seeking to amend the Constitution may be brought forward by a
Minister or a private Member. Where the Bill is from a private Member, the Bill,
apart from being subject to the normal rules applicable to Private Members' Bills,
has also to be examined and recommended by the Committee on Private Members'
Bills and Resolutions, before a motion for leave to introduce it is included in the
List of Business.
Barring the requirement of a special majority (namely, majority of the total
membership of the House and a majority of not less than two-thirds of the
members of the House present and voting) for its adoption, and of ratification

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