Section 107 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
107. Form of resolution.
- A resolution may be in the form of declaration of opinion, or recommendation; or may be in the form so as to record either approval or disapproval by the House of an act or policy of Government or convey a message; or commend, urge or request an action; or call attention to a matter or situation for consideration by Government; or in such other form as the Speaker may consider appropriate.
