Section 78 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
78. Mode of moving amendments.
- When a motion that a Bill be taken into consideration has been carried, any member may, when called upon by the Speaker, move an amendment to the Bill of which he has previously given notice:Provided that in order to save time and repetition of arguments, a single discussion may be allowed to cover a series of inter- dependent amendments.
