Section 2 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
2. Definitions.
(1)In these rules, unless the context otherwise requires,-"Assembly" means the Legislative Assembly of Rajasthan;["Bulletin" means the bulletin of the House issued under the authority of the Speaker in two parts, part I containing a brief record of the proceedings of the House at each of its sittings; and part II containing information on any matter relating to or connected with the business of the House or its committees or other matter of which the Speaker may direct to be included therein;] [Substituted by amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]["Clear days" includes Sundays and holiday but does not include the day of the meeting and the day of the receipt of notice or the day of the issue of summons by the Secretary, as the case may be;] [Substituted by amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]"Committee" means any Committee which is appointed or elected by the House or nominated by the Speaker and which works under the direction of the Speaker and presents its report to the House or to the Speaker;"Constitution" means the Constitution of India;["Day" or "Days" means "working day" or "working days" respectively, unless the House or the Speaker, as the case may be, otherwise directs;] [Substituted by amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]"Finance Minister" includes any Minister;["Gazette" means the Rajasthan Gazette ;] [Substituted by amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]"Government business" includes all business other than private members' business;"Governor" means the Governor of Rajasthan ;"House" means the Rajasthan Legislative Assembly;["Member" means a member of the Rajasthan Legislative Assembly;] [Substituted by amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]"Member-in-Charge" in the case of a resolution or motion means the member who has moved or made such resolution or motion;"Member-in-charge of the Bill" means in the case of a Government Bill any Minister and in any other case the member who has introduced the Bill;"Minister" means a member of the Council of Ministers, a Minister of State, a Deputy Minister or a Parliamentary Secretary;"Motion" means a proposal made by a member for the consideration of the Assembly and includes a resolution and an amendment to a motion;["Precincts of the House" means and includes the main Vidhan Sabha Bhawan, its Annexe and Notice of the Assembly Secretariat situated in Jaleb Chowk, and such other places as the Speaker may, from time to time, specify;] [Substituted by amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]"Private member" means a member other than a Minister;"Secretary" means the Secretary to the Assembly and includes any person for the time being performing the duties of the Secretary;"Sergeant-at-Arms" means any person appointed as such or any officer to whom duties of Sergeant-at-Arms under these rules and other cognate duties may be assigned under the direction of the Speaker;"Session" means the period from the time the Assembly meets at the summons of the Governor to the time when it is prorogued by the Governor;"State" means the State of Rajasthan;"Substantive motion" means a self-contained proposal submitted for the approval of the Assembly and drafted in such a way as to be capable of expressing a decision of the Assembly;"Table" means the Table of the House.(2)Words and expression used in the Constitution and also in these rules shall, unless the context otherwise require, have the meanings assigned to them in the Constitution.
