Section 118A in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
118A. [ Government Resolutions. [Inserted by item 38, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
- A Minister may, with the previous permission of the Speaker, move any resolution on a matter of general public interest, and the rules relating to resolutions shall, mutatis mutandis apply.][Chapter XII-A] [Whole of Chapter XIIA added by item 39, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.] Ratification of Amendment of the Constitution
