(1) A
Bill to amend or repeal any Article of this Constitution, without
prejudicing the spirit of the Preamble of this Constitution, may be
introduced in either House of Parliament:
Provided
that this Article shall not be subject to amendment.
(2) If
each House, with two-thirds of its total membership attending, passes
a Bill introduced pursuant to clause ( 1) by a majority of at least
two thirds of the members present, the Bill shall be submitted
to His Majesty for assent; and His Majesty may, within thirty days
from the date of submission, either grant assent to such Bill or send
the Bill back for reconsideration with His massage to the House where
the Bill originated.
(3) A
Bill sent back by His Majesty pursuant to clause (2) above shall be
reconsidered by both Houses of Parliament; and if both the Houses,
upon following the procedures referred to in clause (2), resubmit
the Bill in its original or an amended form to His Majesty for assent,
His Majesty shall grant assent to such Bill within thirty days of
such submission.
