154. Order of amendments. - (1) An amendment shall ordinarily be considered in the order of the clauses of the Bill to which they respectively relate and in respect of any such clause a motion shall be deemed to have been made, "That this clause stand part of the Bill."

(2) Amendments may be considered in the following order :-

(i) new clauses, priority being given to clause moved by the member-in-charge of the Bill;

(ii) amendments to clauses in the order in which, if agreed to, they will stand in the amendment Bill; provided that if a proposed amendment be withdrawn a prior amendment may be moved; and provided further that it shall be in the discretion of the Speaker to allow an amendment to a clause although the Assembly has passed to the subsequent clauses of the Bill;

(iii) new schedules, if any;

(iv) original schedules;

(v) amendment to the preamble if any; and

(vi) amendments to the title, if necessary.

(3) The Speaker may, if he thinks fit, put as one question similar amendments to a clause :

Provided that if a member requests that any amendment be put separately, the Speaker shall put that amendment separately.