Section 3(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)When a session of the Assembly is summoned, the Secretary shall intimate to each member the [date] [Inserted by item 4 of the amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] time and place appointed by the Governor for the meeting of the Assembly and shall cause a notification to be issued in the Gazette.
