130. Members by whom motions in respect of Bills may be made. - Motion that a Bill be taken into consideration or that the Bill be passed shall be made by the member-in-charge of the Bill. A motion that a Bill be referred to a Select Committee or be circulated or re-circulated for the purpose of eliciting opinion thereon shall also be made by the member-in-charge except when such a motion is made by way of amendment to the motion made by the memer-in-charge.