Section 240 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
240. Numbering and publication of Orders.
- Each regulation, rule, sub-rule, bye-law etc. framed in pursuance of the provisions of the Constitution or the legislative functions delegated by Legislature to a subordinate authority [whether laid before the House or not,] [Substituted by item 70, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] hereinafter referred to as "Order" shall, subject to such rules as the Speaker may in consultation with the Leader of the House [prescribe,] [Substituted by item 70, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] be numbered centrally and published in the Gazette immediately after it is promulgated.
