Section 118E in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
118E. Procedure for ratification when communication received direct by Government.
(1)If, instead of a message referred to in Rule 118-AA, a communication for the ratification of an amendment of the Constitution proposed by a Bill passed by Parliament is received by the State Government, any Minister may, notwithstanding anything contained in this chapter, after giving seven days notice or, with the consent of the Speaker, at shorter notice, move a resolution that the amendment to the Constitution, proposed by the Bill be ratified.(2)The provision contained in the proviso to Rule 118-B and Rule 118-C shall apply to such resolution.(3)The decision taken by the House on the said resolution shall be communicated by the Secretary to the State Government and to the Secretary or the Secretary-General, as the case may be, of the House of Parliament from which the communication was received by the State Government.
