Section 82 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
82. Consideration of Schedule.
- The consideration of the schedule or schedules, if any, shall follow the consideration of clauses. Schedules shall be put from the Chair, and may be amended in the same manner as clauses, and the consideration of new schedules shall follow the consideration of the original schedules. The question shall then be put: "That this schedule (or, that this schedule as amended, as the case may be) stand part of the Bill":Provided that the Speaker may allow the schedule or schedules, if any, being considered before the clauses are disposed of or along with a clause or otherwise as he may think fit.
