Section 59(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)Any member, other than a Minister, desiring to move for leave to introduce Bill, shall give notice of his intention, and shall, together with the notice, submit a copy of the Bill and an explanatory Statement of Objects and Reasons which shall not contain arguments:Provided that the Speaker may, if he thinks fit, revise the Statement of Objects and Reasons.
