Section 135(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)Subject to the provisions of Article 181 of the Constitution, the Speaker [or the Deputy Speaker] or such other person as is referred to in clause (2) of Article 180 of the Constitution shall preside when a motion under sub-rule (2) of Rule 134 is taken up for consideration.
