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State of Rajasthan - Section

Section 291 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

291. Withdrawal of member.

- The Speaker may direct any member, whose conduct is, in his opinion, grossly disorderly, to withdraw immediately from the House, and any member so ordered to withdraw shall do so forthwith and shall absent himself during the remainder of the days sitting.