Section 76 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
76. Arrangement of amendments.
- Amendments of which notice has been given shall, as far as practicable, be arranged in the list of amendments issued from time to time, in the order in which they may be called. In arranging amendments raising the same question at the same point of a clause, precedence may be given to an amendment moved by the member in charge of the Bill. Subject as aforesaid amendments may be arranged in the order in which notices thereof are received.
