Section 170 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
170. Allotment of time for discussion of amendment.
- The Speaker shall, in consultation with the Leader of the House, fix a day or days or part of a day as he may think fit for the consideration and passing of an amendment to such regulation, rule, sub-rule, bye-law etc. of which notice may be given by a member:Provided that notice of the amendment shall be in form as the Speaker may consider appropriate and shall comply with these rules.
