123. Private Member’s Bill requiring previous sanction or recommendation. - (1) If the Bill or amendment given notice of by a private member is a Bill or amendment which under the constitution cannot be introduced without the previous sanction of the President or recommendation of the Governor, the member shall annex to his notice a copy of such sanction or recommendation, as the case may be, and the notice shall not be valid until this requirement is complied with.

(2) The Speaker may disallow a notice of a Bill in case the Bill does not comply with the requirement of Rules 125 or 126.