Section 91(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)Where any of the following motions made by the member in charge under rules in regard to a Bill is rejected by the House, no further motion shall be made with reference to the Bill and such Bill shall be removed from the Register of Bills pending in the House for the session :-(i)that leave be granted to introduce the Bill;(ii)that the Bill be referred to a Select Committee;(iii)that the Bill be taken into consideration;(iv)that the Bill as reported by Select Committee of the House be taken into consideration; and(v)that the Bill (or, that the Bill as amended, as the case may be) be passed.
