Section 80 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
80. Submission of a Bill clause by clause.
- Notwithstanding anything contained in these rules, the Speaker may, when a motion that Bill be taken into consideration has been carried, submit the Bill, or any part of the Bill, to the House clause by clause. The Speaker may call each clause separately, and when the amendments relating to it have been dealt with, shall put the question: "That this clause (or, this clause as amended, as the case may be) stand part of the Bill".
