Section 133 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
133. Statement by a Minister who has resigned.
(1)A member who has resigned the office of Minister may, with the consent of the Speaker, make a personal statement in explanation of his resignation.(2)A copy of the statement shall be forwarded to the Speaker and the Leader of the House one day in advance of lire day on which it is made:Provided that in the absence of a written statement, the points or the gist of such statement shall be conveyed [in writing] [Inserted by item 45, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.] to the Speaker and the Leader of the 1 louse one day in advance of the day on which it is made.(3)Such statement shall be made after the questions and before the list of business for the day is entered upon.(4)There shall be no debate on such statement but after it has been made, a Minister may make a statement pertinent thereto.
