Section 118AA(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)If the House is not in session at the time the message is received, a copy of the message shall, as soon as it is received by the Secretary, be forwarded by him to every member and the Secretary shall report the message to the House and lay the same on the Table on the first day of the next session or as soon as may be thereafter.
