Section 27 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
27. Resumption of adjourned debate on private members' Bill or resolution.
(1)When on a motion being carried the debate on a private member's Bill or resolution is adjourned to the next day allotted for private members' business in the same or next session [it will not be included in the ballot but shall be given priority over the items resulting from the ballot.] [Substituted by Item 16, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.](2)When the debate on a private member's Bill or resolution is adjourned sine die, the member-in-charge of the Bill or the mover of resolution, as the case may be, may, if he wishes to proceed with such Bill or resolution on a subsequent day allotted for private members' business, give notice for resumption of the adjourned debate and on receipt of such notice the relative precedence of such Bill or resolution shall be determined by ballot.(b)List of Business
