Section 292(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)If a member is so named by the Speaker, he shall forthwith put the question that the member (naming him) be suspended from the service of the House fora period not exceeding the remainder of the session:Provided that the House may, at any time, on a motion being made, resolve that such suspension be terminated.
