Section 166 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
166. Treatment of communication received from Magistrate.
- As soon as may be, the Speaker shall, after he has received a communication referred to in Rule 164 or Rule 165, read it out in the House if in session, or if the House is not in session, direct that it may be published in the Bulletin for the information of the members:Provided that if the intimation of the release of a member either on bail or by discharge on appeal is received before the House has been informed of the original arrest, the fact of his arrest or his subsequent release or discharge may not be intimated to the House by the Speaker.(c)Procedure regarding service of a legal process and arrest within the precincts of the House
