Section 175 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
175. Application for leave of absence.
(1)A member desiring permission of the House to remain absent from the sittings thereof under clause (4) of Article 190 of the Constitution shall make an application in writing to the Speaker.(2)An application under sub-rule (1) shall specify the period for which leave of absence is required indicating also the date of commencement and of termination of such leave of absence and grounds for it:Provided that leave of absence applied for at any one time shall not exceed a period of sixty days.
