Section 89 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
89. Withdrawal of Bill.
- The member in charge of a Bill may at any stage of the Bill move for leave to withdraw the Bill on the ground that-(a)the legislative proposal contained in the Bill is to be dropped; or(b)the Bill is to be replaced subsequently by another Bill which includes all or any of its provisions contained therein; or(c)the Bill is to be replaced subsequently by another Bill which includes all or any of its provisions in addition to other provisions;and if such leave is granted no further motion shall be made with reference to the Bill:Provided that where a Bill is under consideration by a Select Committee of the House, notice of any motion for the withdrawal of Bill shall automatically stand referred to the Committee and after the Committee has expressed its opinion in a report to the House, the motion shall be set down in the list of business.
