Section 27(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)When on a motion being carried the debate on a private member's Bill or resolution is adjourned to the next day allotted for private members' business in the same or next session [it will not be included in the ballot but shall be given priority over the items resulting from the ballot.] [Substituted by Item 16, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.]
