Section 118E(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)If, instead of a message referred to in Rule 118-AA, a communication for the ratification of an amendment of the Constitution proposed by a Bill passed by Parliament is received by the State Government, any Minister may, notwithstanding anything contained in this chapter, after giving seven days notice or, with the consent of the Speaker, at shorter notice, move a resolution that the amendment to the Constitution, proposed by the Bill be ratified.
