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State of Rajasthan - Section

Section 305 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

305. Removal and taking into custody of strangers.

- The Sergeant- at-Arms or an officer of the Assembly Secretariat authorised in this behalf by the Speaker shall remove from the precincts of the House or take into custody, any stranger whom he may see, or who may be reported to him to be, in any portion of the precincts of the House which is reserved for the exclusive use of members, and also any stranger who, having been admitted into any portion of the precincts of the House, misconducts himself or wilfully infringes the regulations made by the Speaker under Rule 304 or does not withdraw when the strangers are directed to withdraw under Rule 304 while House is sitting.Suspension of Rules