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State of Rajasthan - Section

Section 308 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

308. Interpretation and removal of difficulties.

- If any doubt arises as to the interpretation of any of the provisions of these rules, the decision of the Speaker shall be final.[First Schedule] [Substituted by item 88, amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]Form of Petition[See Rule 97]To,The Rajasthan Legislative AssemblyThe humble petition of(Here insert name and designation or description of petitioner(s) in concise form e.g. "A.B. and others" or "the inhabitants of ............. or "municipality of ........" etc.)showeth(Here insert concise statement of case)and accordingly your petitioner (s) request (s) that(Here insert "that the Bill be or be not proceeded with" or "that special provision be made in the Bill to meet the case of your petitioner (s)" or any other appropriate prayer regarding the Bill or matter before the House or a matter of general public interest)
Name of Petitioner Address Signature or thumb impression
     
Countersignature of member presenting.Second ScheduleForm of Report on Petition by the Secretary[See Rule 103]Sir,Under Rule........ of the Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1 have to report that......... petitions as per statement laid on the Table have been received relating to.......... (in case of Bills) the Bill to provide for ....... which was introduced in the House on the....... 19...... by Shri..............StatementPetitions relating to ......... (in case of Bills) the Bill to provide for........ which was introduced in the House on the 19 ...
Number of Signatories District or town
   
SecretaryThird ScheduleForm of communication regarding arrest, detention, conviction or release, as the case may be, of a member[See Rules 164 and 165]Place......Date.......To,The Speaker,Rajasthan Legislative Assembly,Jaipur.Dear Mr. Speaker,AI have the honour to inform you that I have found it my duty, in the exercise of my powers under section........ of the ..... (Act), to direct that Shri......... Member of the Rajasthan Legislative Assembly, be arrested/detained for..... (reasons for arrest or detention, as the case may be).Shri....... M.L.A., was accordingly arrested/taken in custody at....... (time) on ........ (date) and is at present lodged in the ......... Jail,........ (place).BI have the honour to inform you that Shri ..... Member of the Rajasthan Legislative Assembly, was tried at the ........ Court before me on a charge (or charges) of........ (reasons for the conviction),On ......... (date) after a trial lasting for....... days I found him guilty of..... and sentenced him to imprisonment for ........ (period).(His application for leave to appeal [..........] [Name of Court.] is pending consideration).CI have the honour to inform you that Shri ......... Member of the Rajasthan Legislative Assembly, who was convicted on ......... (date) and imprisoned for ............. (period) for .............. (reasons for conviction) was released on bail pending appeal or released on the sentence being set aside on appeal, as the case may be, on the.......... date.Yours faithfully,(Judge, Magistrate or Executive Authority).Fourth ScheduleDivision of Departments among Estimates Committee 'A' and Estimates Committee 'B'[See Rule 231 ][Estimates Committee 'A' [Substituted by item 88, amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]Estimates pertaining to all departments under the control of the following Administrative Departments of the State Government:-