Section 58 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
58. Publication before introduction.
- The Speaker may, on request being made to him by the Government, order the publication of any Bill (together with the Statement of Objects and Reasons, the memorandum regarding delegation of legislative power and the financial memorandum accompanying it) in the Gazette , although no motion has been made for leave to introduce the Bill. In that case, it shall not be necessary to move to introduce, the Bill and, if the Bill is afterwards introduced, it shall not be necessary to publish it again.
