Section 135 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
135. Leave of House to take up resolution.
(1)Subject to the provisions of Article 181 of the Constitution, the Speaker [or the Deputy Speaker] or such other person as is referred to in clause (2) of Article 180 of the Constitution shall preside when a motion under sub-rule (2) of Rule 134 is taken up for consideration.(2)The member in whose name the motion stands in the list of business shall, except when he wishes to withdraw it, move the motion when called upon to do so, but no speech shall be permitted at this stage.(3)The Speaker or the Deputy Speaker or the person presiding, as the case may be, shall thereupon place the motion before the House and shall request those members who are in favour of leave being granted to rise in their places. If not less than one-fifth of the total number of members rise accordingly, the Speaker or the Deputy Speaker or the person presiding, as the case may be, shall declare that leave has been granted and that the resolution will be taken up on such day not being more than ten days from the date on which leave asked for, as he may appoint. If less than one-fifth of the total number of members rise, the Speaker [or the Deputy Speaker or the person then presiding, as the case may be] [Substituted by item 47, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.], shall inform the member that he has not the leave of the House.
