Section 13 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
13. Adjournment of House.
- The Speaker shall determine the time when a sitting of the House shall be adjourned sine die or to a particular day or to hour or part of the same day:Provided that the Speaker may, if he thinks fit, call a sitting of the House before the date or time to which it has been adjourned or at any time after the House has been adjourned sine die.
