Section 292 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
292. Suspension of member.
(1)The Speaker may, if he deems it necessary, name a member who disregards the authority of the Chair or abuses the rules of the House by persistently and wilfully obstructing the business thereof.(2)If a member is so named by the Speaker, he shall forthwith put the question that the member (naming him) be suspended from the service of the House fora period not exceeding the remainder of the session:Provided that the House may, at any time, on a motion being made, resolve that such suspension be terminated.(3)A member suspended under this rule shall forthwith withdraw from the precincts of the House.Suspension of Sitting
