Section 24(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)On a day allotted for the disposal of private members' Bills such Bills shall have relative precedence in the following order, namely:-(a)Bills in respect of which the motion is that leave be granted to introduce the Bill;(b)Bills returned by the Governor with a message under Article 200 of the Constitution;(c)Bills in respect of which the next stage is that the Bill be passed;(d)Bills in respect of which a motion has been carried that the Bill be taken into consideration;(e)Bills in respect of which the report of a Select Committee has been presented;(f)Bills which have been circulated for the purpose of eliciting opinion thereon;(g)Bills introduced and in respect of which no further motion has been made or carried;(h)Other Bills.
