Section 26 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
26. Business outstanding at end of day.
- Private members' business set down for the day allotted for that class of business [and not reached for discussion] [Substituted by item 15, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.] on that day shall not be set down for any subsequent day, unless it has gained priority at the ballot held with reference to that day:Provided that notwithstanding anything contained [in Rule 24] [Substituted by item 15, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.] and sub-rule (1) of Rule 110-A any such business which is under discussion at the end of that day shall be set down for the next day allotted to business of that class, and shall have precedence over all other business set down for that day.
