Section 111(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)[ If the member, in whose name a resolution stands on the list of business, when called, is absent, any other member authorised by him in writing in this behalf may, with the permission of the Speaker, move the resolution.] [Substituted by item 35, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
