Section 61 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
61. Financial memorandum and money clauses.
(1)A Bill involving expenditure shall be accompanied by a financial memorandum which shall invite particular attention to the clauses involving expenditure and shall also give an estimate of the recurring and non-recurring expenditure involved in case Bills passed into law.(2)Clauses or provisions in Bills involving expenditure from public funds shall be printed in thick type or in italics:Provided that where a clause in a Bill involving expenditure is not printed in thick type or in italics, the Speaker may permit the member in-charge of the Bill to bring such clauses to the notice of the House.
