Section 115 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
115. Withdrawal of resolution and amendment.
(1)A member in whose name a resolution stands on the list of business may when called upon, withdraw the resolution, and shall confine himself to a mere statement to that effect.(2)A member who has moved a resolution or amendment to a resolution shall not withdraw the same except by leave of the House.(3)[ x x x] [Deleted by item 37, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
