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State of Rajasthan - Section

Section 16 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

16. [ Allotment of time for discussion of the Address. [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.]

- The House shall, on the recommendation of the Business Advisory Committee, allot time for the discussion of the matters referred to in the Governor's Address:Provided that in emergent cases the Speaker may allot such time in consultation with the Leader of the House.]