Section 256 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
256. Lapse of pending notices on prorogation of House.
- On the prorogation of the House, all pending notices, other than notices of intention to move for leave to introduce a Bill shall lapse and fresh notices shall be given for the next session:Provided that a fresh notice shall be necessary of intention to move for leave to introduce any Bill in respect of which sanction or recommendation has been granted under the Constitution if the sanction or recommendation, as the case may be, has ceased to be operative.
