Section 112 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
112. Amendments.
(1)After a resolution has been moved any member may, subject to the rules relating to resolutions, move an amendment to the resolution.(2)If notice of such amendment has not been given one day previous to the day on which the resolution is moved, any member may object to the moving of the amendment, and such objection shall prevail, unless the Speaker allows the amendment to be moved.(3)The Secretary shall, if time permits, make available to members from time to time, list of amendments of which notices have been received:Provided that the mover of a resolution when moving the same and the Minister concerned when speaking for the first time, may speak for thirty minutes or for such longer time as the Speaker may permit.
