Section 24 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
24. Precedence of Private members' Bills.
(1)On a day allotted for the disposal of private members' Bills such Bills shall have relative precedence in the following order, namely:-(a)Bills in respect of which the motion is that leave be granted to introduce the Bill;(b)Bills returned by the Governor with a message under Article 200 of the Constitution;(c)Bills in respect of which the next stage is that the Bill be passed;(d)Bills in respect of which a motion has been carried that the Bill be taken into consideration;(e)Bills in respect of which the report of a Select Committee has been presented;(f)Bills which have been circulated for the purpose of eliciting opinion thereon;(g)Bills introduced and in respect of which no further motion has been made or carried;(h)Other Bills.(2)The relative precedence of Bills falling under the same clause of sub-rule (1) shall be determined by ballot to be held in accordance with the orders made by the Speaker and on such day and in such manner as the Speaker may direct:Provided that the motion in respect of Bills falling under clause (a) of sub-rule (1) shall be entered in the list of business in the order in which notices of such motions have been received in point of time.(3)The Speaker may, by special order to -be announced in the House, makes such variations in the relative precedence of Bills set out in sub-rule (1) as he may consider necessary or convenient.
