Section 73 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
73. Sanction or recommendation of the President or Governor to be annexed to notice of amendment.
- If any member desires to move as amendment which under the Constitution cannot be moved without the previous sanction of the President or the recommendation of the Governor, as the case may be, he shall annex such sanction or recommendation conveyed through a Minister and the notice shall not be valid until this requirement is complied with:Provided that no previous sanction of the President or the recommendation of the Governor shall be required, if an amendment seeks to-(a)abolish or reduce the limits of the tax proposed in the Bill or amendment, or(b)increase such tax upto the limits of an existing tax.
