Section 91 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
91. Removal of Bill from Register of Bills.
(1)Where any of the following motions made by the member in charge under rules in regard to a Bill is rejected by the House, no further motion shall be made with reference to the Bill and such Bill shall be removed from the Register of Bills pending in the House for the session :-(i)that leave be granted to introduce the Bill;(ii)that the Bill be referred to a Select Committee;(iii)that the Bill be taken into consideration;(iv)that the Bill as reported by Select Committee of the House be taken into consideration; and(v)that the Bill (or, that the Bill as amended, as the case may be) be passed.(2)A Bill pending before the House shall also be removed from the Register of Bills pending in the House in case a Bill substantially identical is passed by the 1 louse or the Bill is withdrawn under Rule 89.Explanation. - A Bill pending before the House shall include-(i)a Bill introduced in the House which does not fall within the categories of Bills mentioned in this rule or Rule 92; and(ii)a Bill returned by the Governor with a message under Article 200 of the Constitution.
