Section 21 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
21. Messages from Governor.
- Where a message from the Governor for the House under Article 175 (2) of the Constitution is received by the Speaker, he shall read the message to the House and give necessary directions in regard to the procedure that shall be followed for the consideration of matters referred to in the message. In giving these direction, the Speaker shall be empowered to suspend or vary the rules to such extent as may be necessary.
