Section 255(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)A notice or other paper shall be deemed to have been made available for the use of every member if a copy thereof is deposited in such manner and in such place as the Speaker may, from time to time, direct:Provided that a notice shall not be given publicity by any one until it has been admitted and circulated to members:Provided further that a notice of a question shall not be given publicity until the question is answered in the House.
