(1) A
Bill may be introduced in either House of Parliament:
Provided
that a Finance Bill shall be introduced only in the House of Representatives.
(2) A
Finance Bill or a Bill concerning the Royal Nepal Army or the Armed
Police Force shall be introduced only as a Government Bill. Any amendment
to such Bill may be introduced only upon the prior approval of His
Majesty. Such approval shall be obtained through the person chairing
the House.
(3 )
"Finance Bill" means a Bill concerning any or all of the
following subjects:
- the
imposition, collection, abolition, remission, alteration or regulation
of taxes;
- the
preservation of the Consolidated Fund or any other Government Fund,
the deposit of moneys into and the appropriation or the withdrawal
of moneys from such Funds, or the reduction, increment or cancellation
of appropriations or of proposed expenditures from such Funds;
- the
regulation of - matters relating to the raising of loans or the
giving of guarantees by His Majesty's Government, or any matter
pertaining to amendment of the laws concerning the financial liabilities
undertaken or to be undertaken by His Majesty's Government;
- the
custody and investment of all revenues received by any Government
Fund, moneys acquired through the repayment of loans, and grant
moneys; or audits of the accounts of His Majesty's Government; or
- matters
directly related to the above subjects.
(4) If
any question arises whether a Bill is a Finance Bill or not, the decision
of the Speaker shall be final.
(1) A
Bill passed by one House of Parliament shall be transmitted to the
other House as soon as possible and such Bill, if passed by the receiving
House, shall be presented to His Majesty for assent.
( 2 )
A Finance Bill passed by the House of Representatives shall be transmitted
to the National Assembly. The National Assembly shall, after deliberations
on such a Bill, send back the Bill to the House. of Representatives
within fifteen days from the date of receipt of the Bill with recommendations,
if any.
(3 )
The House of Representatives shall, upon deliberations on a Bill returned
with recommendations pursuant to clause (2), present it to His Majesty
for assent along with such recommendations as it may deem appropriate.
(4) If
the National Assembly does not return a Bill received pursuant to
clause (2) for more than fifteen days, the House of Representatives
may present the Bill to His Majesty for assent.
(5) Any
Bill, except for a Finance Bill, passed by the House of Representatives
and transmitted to the National Assembly shall be sent back with approval
or recommendations within two months from the date of receipt. If
the National Assembly does not return the Bill within that period,
the House of Representatives may, by a resolution passed by a majority
of more than fifty percent of the sitting members, present the Bill
to His Majesty for assent.
(6) If
any Bill passed by one House is rejected or is passed with amendments
by the other House, the Bill shall be transmitted back to the House
where it originated.
(7) If
the House of Representatives, in considering a Bill which has been
rejected or amended by the National Assembly pursuant to clause (6),
passes it again as it was or with amendments, by a majority of more
than fifty percent of its sitting members, the Bill shall be presented
to His Majesty for assent.
( 8 )
A Bill for which amendments have been recommended and which has been
transmitted to the National Assembly by the House of Representatives
pursuant to clause (6) shall be presented to His Majesty for assent
if the National Assembly also passes a resolution to adopt the Bill
with such amendments.
( 9 )
The following Bills shall be referred to a joint sitting of the two
Houses and if the joint sitting passes the Bill as it was or with
amendments, the House in which the Bill originated shall present it
to His Majesty - for assent:
- Bills
which, though passed by the National Assembly, have been rejected
by the House of Representatives; or
- Bills
which have been returned to the National Assembly with amendments
by the House of Representatives, but which the National Assembly
fails to pass with such amendments.
(10)
If a session of a House terminates while a Bill is under consideration,
deliberations on the Bill may continue at the succeeding session:
Provided
that if any Bill introduced in the House of Representatives is under
consideration, or if a Bill, having been - passed by that House
and transmitted to the National Assembly, is under consideration
in the National Assembly, when the House of Representatives is dissolved
or its term expires, such Bill shall be deemed to have lapsed.
(1) A
Bill which is to be presented to His Majesty for assent pursuant to
Article 69 shall be so presented by the Speaker or the Chairman of
the House in which the Bill originated after it has been duly certified
by him under his hand:
Provided
that in the case of a Finance Bill, the Speaker shall so certify.
(2) Upon
His Majesty's assent to any Bill that has been presented to Him pursuant
to this Article, both Houses shall be informed as soon as possible.
( 3 )
Except for a Finance Bill, if His Majesty is of the opinion that any
Bill needs further deliberations, He may send back the Bill with His
message to the House of origin of the Bill within one month from the
date of presentation of the Bill to Him.
(4) If
any Bill is sent back with a message from His Majesty, it shall be
reconsidered by a joint sitting of the two Houses and if the Bill
so reconsidered is again passed as it was or with amendments, and
is again presented to Him, His Majesty shall give assent to that Bill
within thirty days of such presentation.
(5) A
Bill shall become an Act after His Majesty grants His assent to it
in accordance with this Article, and such assent shall be deemed to
have been granted after the Royal Seal has been affixed thereon .
(1) If
at any time, except when both Houses of Parliament are in session,
His Majesty is satisfied that circumstances exist which render it
necessary for Him to take immediate action, He may, without prejudicing
the provisions set forth in this Constitution, promulgate any Ordinance
as He may deem necessary.
(2) An
Ordinance promulgated under clause (1) shall have the same force and
effect as an Act:
Provided
that every such Ordinance :
- shall
be tabled at the next session of both Houses of Parliament, and
if not passed by both Houses, it shall ipso facto cease to be effective;
- may
be repealed at any time by His Majesty; and
- (
c ) shall, unless rendered ineffective or repealed under sub-clause
(a) or (b), ipso facto cease to have effect at the expiration of
six months from its promulgation or sixty days from the commencement
of a session of both the Houses.
Explanation:
If the two Houses of Parliament meet on different dates, the latter
date on which a House commences its session shall be deemed to be
the date of commencement of session for the purpose of computation
of time under this clause.
