Section 173(6) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(6)The Secretary shall, as soon as may be after the Speaker has accepted the resignation of a member, cause the information to be published in the Bulletin and the Gazette and forward a copy of the notification to the Election Committee for taking steps to fill the vacancy thus caused:Provided that where the resignation is to take effect from a future date, the information shall be published in the Bulletin and the Gazette not earlier than the date from which it is to take effect.]
