129. Motion after introduction. - When a Bill is introduced or on some subsequent occasion the member-in-charge may make one of the following motions in regard to his Bill, namely:-

(a) that it be taken into consideration by the Assembly either at once or at some future day to be then specified; or

(b) that it be referred to a Select Committee; or

(c) that it be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion :

Provided that no such motion shall be made until after copies of the Bill have been made available for the use of members, and that any member may object to any such motion being made unless copies of the Bill have been so made available for five clear days before the day on which the motion is made and such objection shall prevail unless the Speaker allows the motion to be made.

Note :- If any member is unacquainted with English, the Secretary, if requested by him, with the permission of the Speaker, shall cause the Bill to be translated into Hindi.