Section 5 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
5. [ Oath or Affirmation. [Inserted by item 5 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.]
- As soon as feasible after a member is declared duly elected, the Secretary shall arrange the making and subscribing of oath or affirmation by him, in pursuance of Article 188 of the Constitution, before the Governor or the person appointed by him at such place and on such date and time as the Governor, or the person appointed by him, as the case may be, may determine:Provided that members returned after each General Election shall ordinarily make and subscribe the oath either before the Governor or at the commencement of the sitting of the House assembled for the first time after such election before the person appointed by the Governor under Article 188 of the Constitution.]
