The leave to introduce a Bill is obviated if the Speaker on the request being made to him, may order the publication of any Bill together with the Statement of Objects and Reasons, (the memorandum regarding the delegation of legislative power and the financial memorandum wherever necessary accompanying it) in the Gazette although no motion has been made for leave to introduce the Bill. In that case, it shall not be necessary to move for leave to introduce the Bill, and if the Bill is afterwards, introduced, it shall not be necessary to re-publish it.
Copies of the Bill in English and its Hindi Translated version are also supplied to all Members.