Section 66 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
66. Motions after introduction of Bills.
- When a Bill is introduced, or on some subsequent occasion, the member in charge may make one of the following motions in regard to his Bill, namely:(a)that it be taken into consideration; or(b)that it be referred to a Select Committee of the House; or(c)that it be circulated for the purpose of eliciting opinion thereon:Provided that no such motion shall be made until after copies of the Bill have been made available for the use of members, and that any member may object to any such motion being made unless copies of the Bill have been so made available for two days before the day on which the motion is made, and such objection shall prevail, unless the Speaker allows the motion to be made.
