127. Motion for leave to introduce Bills. - (1) If a motion for leave to introduce a Bill is carried the Bill shall be introduced.

(2) If a motion for leave to introduce a Bill is opposed, the Speaker after permitting if he thinks fit, a brief explanatory statement from the member who moves and from the member who opposes the motion, may put the question without further debate :

Provided that where an important measure is offered by a Minister or member and it is expected that the motion will be negatived, the Speaker may allow a full exposition of the character and objects of the Bill by the member who moves and the member who opposes the motion, but such exposition shall be confined to the principles underlying the Bill.