Section 3 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
3. Summoning of Assembly.
(1)When a session of the Assembly is summoned, the Secretary shall intimate to each member the [date] [Inserted by item 4 of the amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] time and place appointed by the Governor for the meeting of the Assembly and shall cause a notification to be issued in the Gazette.(2)The summons under sub-rule (1) shall ordinarily be issued [fourteen clear days] [Inserted by item 4 of the amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] before the date so fixed:Provided that if a session is called at short notice, the Secretary shall intimate the [date,] [Inserted by item 5 of the amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV C(II), dated 1-9-1981, page 295(1) 46.] time and place for the meeting of the Assembly to members in such other manner as the Speaker may direct.
