Section 59(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)The period of notice of a motion for leave to introduce a Bill under this rule shall be [fifteen days] [Substituted by item 26, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.] unless the Speaker allows the motion to be made at shorter notice.
