Section 14 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
14. [ Motion of Thanks for the Governor's Address under Article 176 (1). [All the Rules 14, 15 & 16 substituted by item 7, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.]
(1)As soon as may be after the authenticated copy of the Governor's Address to the House under Article 176(1) has been laid on the Table of the House, any member selected by the Chief Minister may move a motion expressing thanks to the Governor for his Address in the following terms:-"That an Address be presented to the Governor in the following terms:-"That we, the members of the Rajasthan Legislative Assembly, assembled in this session are grateful to the Governor for the Address which he has been pleased to deliver to this house."The motion shall be seconded by another member selected by the Chief Minister.(2)The notice of such motion shall be signed by the mover and the seconder and shall be sent to the Secretary through the Minister for Parliamentary Affairs.]
