Section 287 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
287. Division by going into the Lobbies.
(1)Where the Speaker directs under clause (c) [of] [Inserted by item 87, amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.] sub-rule (3) of Rule 286 that the votes shall be recorded by the members going into Lobbies, he shall direct the "Ayes" to go into the Right Lobby and the "Noes" into the Left Lobby. In the "Ayes" or "Noes" Lobby, as the case may be, each member shall state his Division Number and the Division Clerk, while marking off his number on the Division list, shall simultaneously call out the name of the member.(2)After voting in the Lobbies is completed, the Division Clerks shall bring the Division Lists to the Table when the votes shall be counted by the officers at the Table and the totals of "Ayes" and "Noes" presented to the Speaker:Provided that where a member remains [neutral] [Substituted by item 87, amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.] and desires that the fact of his remaining neutral maybe recorded, such fact shall be recorded.(3)The Result of the Division shall be announced by the Speaker and it shall not be challenged.(4)A member who is unable to go to the Division Lobby owing to sickness or infirmity may, with the permission of the Speaker, have his vote recorded either at his seat or in the Lobby before the result of the Division is announced.(5)[ xxx] [Deleted by item 87, amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.](6)[ xxx] [Deleted by item 87, amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]Papers quoted to be laid on the Table
