A Bill involving proposal for the delegation of legislative powers is required to be accompanied by a memorandum explaining such proposal and drawing attention to their scope and stating also whether they are of normal or exceptional character.
A Bill seeking to amend original sections of a principal Act should also be accompanied by an Annexure containing extract of all those section of principal Act to which the amendment is sought.
A notice of a Bill is not complete unless the recommendations/ memorandum required under the Rules accompany it.
After a motion for leave to introduce a Bill is carried, the Bill is introduced.