Section 77 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
77. Order of amendments.
(1)Amendments shall ordinarily be considered in the order of the clauses of the bill to which they respectively relate; and in respect of any such clause a motion shall be deemed to have been made: 'That this clause stand part of the Bill'.(2)The Speaker may, if he thinks fit, put as one question similar amendments to a clause:Provided that if a member requests that any amendment be put separately, the Speaker shall put that amendment separately.
