Section 54 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
54. Mode of asking for leave to move adjournment motion.
(1)The Speaker, if he gives consent under Rule 50 and holds that the matter proposed to be discussed is in order, shall, after the questions and before the list of business is entered upon, call the member concerned who shall rise in his place and ask for leave to move the adjournment of the House:Provided that where the Speaker has refused his consent under Rule 50 or is of opinion that the matter proposed to be discussed is not in order, he may, if he thinks it necessary, read the notice of motion and state the reasons for refusing consent or holding the motion as being not in order.(2)If objection to leave being granted is taken, the Speaker shall request those members who are in favour of leave being granted to rise in their places, and if not less than one-tenth of the total number of members rise accordingly, the Speaker shall intimate that leave is granted. If less than one-tenth of the total number of members rise, the Speaker shall inform the member that he has not the leave of the House.
