151. Notice of amendments. -  (1) If notice of a proposed amendment has not been given ¹[two] clear days before the day on which the consideration of the clause to which the amendment is proposed is commenced, any member may object to the moving of the amendment and such objection shall prevail unless the Speaker allows the amendment to be moved.

Explanation 1.-The Speaker may allow a verbal amendment being proposed at the time of the consideration of the Bill clause by clause provided such amendment is, in his opinion, essential to carry out the objects of the Bill.

Explanation 2.-For allowing a reasonable time for the proper drafting of the proposed verbal amendment the Speaker may postpone the consideration of the clause concerned and pass on to the next clauses and may revert to the clause so deferred at a later stage during the consideration of the Bill.

Explanation 3.- Nothing in this clause shall be construed as preventing any Minister or Member-in-charge of a Bill from moving an amendment at any time during the consideration of the Bill clause by clause.

Explanation 4.- A member of a Select Committee, however, who signs its report without a minute of dissent shall not move an amendment to the Bill when it is under consideration in the Assembly.

(2) The Secretary shall, if time permits, cause every such notice to be printed and, a copy thereof to be made available for the use of every member.

Note :-If any member is unacquainted with English, the Secretary if required by him, with the permission of the Speaker shall cause notice of amendments to be translated into Hindi.