Amendment of a regulation, rule, sub-rule, bye-law, etc.

A member may give three days’ notice of an amendment to a regulation, rule, sub-rule, bye-law, etc, framed pursuance of the Constitution or any Act, after it is laid before the House, but within the period for which it is required to be so laid.

The time for the discussion of such amendment is allotted by the Speaker in consultation with the Leader of the House.