Section 132(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)A motion expressing want of confidence in the Council of Ministers may be made subject to the following restrictions, namely:-(a)leave to [move] [Substituted by item 44, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.] the motion shall be asked for after questions and before the list of business for the day is entered upon;(b)the member asking for leave shall, before the commencement of the sitting for that day, give to the Secretary a written notice of the motion which he proposes to [move] [Substituted by item 44, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.].
