Section 127 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
127. Notice of raising discussion.
- Any member desirous of raising discussion on a matter of urgent public importance may give notice in writing to the Secretary specifying clearly and precisely the matter to be raised:Provided that the notice shall be accompanied by an explanatory note stating reasons for raising discussion on the matter in question:Provided further that the notice shall be supported by the signatures of at least two other members.
