Constitution of India, 1949
109. Special procedure in respect of Money
Bills.-
(1) A Money Bill shall not be introduced in
the Council of States.
(2) After a Money Bill has been passed by the
House of the People it shall be transmitted to the Council of States for its
recommendations and the Council of States shall within a period of fourteen
days from the date of its receipt of the Bill return the Bill to the house of
the People with its recommendations and the House of the People may thereupon
either accept or reject all or any of the recommendations of the Council of
States.
(3) If the House of the People accepts any of
the recommendations of the council of States, the Money Bill shall be deemed to
have been passed by both Houses with the amendments recommended by the council
of States and accepted by the House of the People.
(4) If the House of the People does not accept
any of the recommendations of the council of States, the Money Bill shall be
deemed to have been passed by both Houses in the form in which it was passed by
the House of the People without any of the amendments recommended by the
Council of States.
(5) If a Money Bill passed by the House of the
People and transmitted to the council of States for its recommendations is not
returned to the House of the People within the said period of fourteen days, it
shall be deemed to have been passed by both Houses at the expiration of the
said period in the form in which it was passed by the House of the People.