158. Submission of a Bill clause by clause. - (1) Notwithstanding anything in these rules, the Speaker may, when a motion that a Bill be taken into consideration has been carried, submit the Bill, or any part of the Bill, to the Assembly clause by clause. The Speaker may call each clause separately, and when the amendments relating to it have been dealt with, shall put the question : "That this clause (or, as the case may be, that this clause as amended) stand part of the Bill".

(2) The Speaker may, if he thinks fit, put as one question a group of clauses to which no amendments have been moved :

Provided that if a member requests that any clause be put separately the Speaker shall put that clause separately.