Section 118D in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
118D. Communication of decision on resolution.
(1)If the resolution is passed by the House, a message shall be sent to the House of Parliament from which the message referred to in Rule 118-AA was received, that the Assembly ratifies the amendment.(2)If the resolution is rejected by the House, a message shall be sent as aforesaid that the Assembly does not ratify the amendment.(3)If no resolution is moved during the session in which the message of the House of Parliament is laid on the Table, the Secretary shall send information to the effect to the Secretary-General or Secretary, as the case may be, of the House of Parliament from which the message was received.
