Section 110A in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
110A. [ Order and limit of resolutions. [Inserted by item 34, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
(1)The relative precedence of resolutions, which have been admitted under Rule 110 shall be determined by ballot to be held in accordance with the orders made by the Speaker on such day as the Speaker may direct.(2)Unless the Speaker otherwise directs, not more than five resolutions (in addition to any resolution which is outstanding under the proviso to Rule 26) shall be set down in the list of business for any day.]
