149. Procedure after presentation of report. - (1) After the presentation of the final report of a Select Committee on a Bill, the member -in-charge may move -

(a) that the Bill as reported by the Select Committee be taken into consideration; provided that any member of the Assembly may object to its being so taken into consideration if a copy of the report has not been made available for the use of members for seven days and such objection shall prevail unless the Speaker allows the report to be taken into consideration;

or

(b) that the Bill as reported by the Select Committee be recommitted to the same Select Committee either

(i) without limitation, or

(ii) with respect to particular clauses or amendments only, or

(iii) with instructions to the Select Committee to make some particular or additional provision in the Bill;

or

(c) that the Bill as reported by the Select Committee be circulated or re-circulated as the case may be, for the purpose of eliciting opinion or further opinion thereon.

(2) If the member-in-charge move that the Bill as reported by the Select Committee be taken into consideration any member may move as an amendment that the Bill be recommitted or be circulated or re-circulated for the purpose of obtaining opinion or further opinion thereon.