170. Allotment of time for discussion of amendment. - (1) A member desiring to move an amendment to the regulation, rule, sub-rule, bye-law, etc., laid on the Table under rule 169(1) shall give three days' notice of his/her amendment to the Secretary.

(2) The Speaker shall, in consultation with the Leader of the House, allot such time as he may consider appropriate for the consideration of the amendment of which notice has been given under sub-rule (1).