Section 94 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
94. Reconsideration of Bill returned by the Governor.
- When a Bill which has been passed by the House is returned by the Governor for reconsideration, the point or points referred for reconsideration or the amendments recommended shall be put before the House by the Speaker and shall be discussed and voted upon in the same manner as amended to a Bill or in such other way as the Speaker may consider most convenient for their consideration by the House.
