157. Procedure on new clauses. - A member proposing a new clause on the consideration of a Bill shall, in the first instance, ask for leave to move the clause, and if leave is given, may move it. The question shall then be proposed from the Chair. "That the clause be considered." Members may speak in support of or apposing the clause. If the
question be affirmed, amendments may be proposed to the clause. After the amendments have been disposed of the Speaker shall put the question that the clause, or the clause as amended, as the case may be, be added to the Bill.