Section 63(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)Whenever an Ordinance, which embodies wholly or partly or with modification the provisions of a Bill pending before the House, is promulgated a statement explaining the circumstances which had necessitated immediate legislation by Ordinance shall be laid on the Table at the commencement of the session following the promulgation of the Ordinance.
