Section 106 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
106. [ Notice of resolution. [Substituted by No. 32, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.]
- A private member, who wishes to move a resolution on a day allotted for private members' business, shall give notice to that effect at least two days before the date of ballot and shall, together with the notice, submit the text of the resolution which he wishes to move.]
