Section 111 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
111. Moving of resolution.
(1)A member in whose name a resolution stands on the list of business shall, except when he wishes to withdraw it, when called upon, move the resolution and shall commence his speech by a formal motion in the terms appearing in the list of business.(2)A member may, with the permission of the Speaker, authorise any other member, in whose name the same resolution stands lower in the list of business, to move it on his behalf, and the member so authorised may move it accordingly.(3)[ If the member, in whose name a resolution stands on the list of business, when called, is absent, any other member authorised by him in writing in this behalf may, with the permission of the Speaker, move the resolution.] [Substituted by item 35, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
