Section 118AA in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
118AA. Message regarding ratification of amendment of Constitution.
(1)If a massage from a House of Parliament for the ratification of an amendment of the Constitution under the proviso to Article 368 of the Constitution is received by the Secretary when the I louse is in session, he shall report the message to the House at the earliest opportunity after its receipt and lay the same on the Table.(2)If the House is not in session at the time the message is received, a copy of the message shall, as soon as it is received by the Secretary, be forwarded by him to every member and the Secretary shall report the message to the House and lay the same on the Table on the first day of the next session or as soon as may be thereafter.(3)The Secretary shall forward a copy of the message to the State Government at the first convenient opportunity after its receipt and in any case within three days of its receipt.(4)Copies of the Bill as passed by the House of Parliament making provision for the proposed amendment to the Constitution, received with the message, shall be forwarded to the State Government and shall be made available for use of members.
