160. Schedule. - The consideration of the schedule or schedules, if any, shall follow the consideration of clauses. Schedules shall be put from the Chair, and may be amended, in the same manner as clauses, and the consideration of new schedules shall follows the consideration of the original schedules. The question shall then be put : "That this schedule (or, as the case may be, that this schedule as amended) stand part of
the Bill":

Provided that the Speaker may allow the schedule or schedules, if any, being considered before the clauses are disposed of or alongwith a clause or otherwise as he may think fit.