Section 59 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
59. Notice of motion for leave to introduce to private member's Bills.
(1)Any member, other than a Minister, desiring to move for leave to introduce Bill, shall give notice of his intention, and shall, together with the notice, submit a copy of the Bill and an explanatory Statement of Objects and Reasons which shall not contain arguments:Provided that the Speaker may, if he thinks fit, revise the Statement of Objects and Reasons.(2)If the Bill is a Bill which under the Constitution cannot be introduced without the previous sanction of the President or recommendation of the Governor, the member shall annex to the notice such sanction or recommendation conveyed through a Minister and the notice shall not be valid until this requirement is complied with.(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.(4)The Speaker may disallow a notice of a Bill in case the Bill does not comply with the requirement of sub-rule (2) of this rule, or Rule 61 or 62.
