Section 10 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
10. Powers of Deputy Speaker or other member presiding over sitting of House.
- The Deputy Speaker or any other member competent to preside over a sitting of the House under the Constitution of these rules shall, when so presiding, have the same powers as the Speaker when so presiding and all references to the Speaker in these rules shall in these circumstances be deemed to be references to any such person so presiding.
