Section 14(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)As soon as may be after the authenticated copy of the Governor's Address to the House under Article 176(1) has been laid on the Table of the House, any member selected by the Chief Minister may move a motion expressing thanks to the Governor for his Address in the following terms:-"That an Address be presented to the Governor in the following terms:-"That we, the members of the Rajasthan Legislative Assembly, assembled in this session are grateful to the Governor for the Address which he has been pleased to deliver to this house."The motion shall be seconded by another member selected by the Chief Minister.
