Section 173(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)If the Speaker receives the letter of resignation either by post or through some one else, the Speaker may make such enquiry as he thinks fit to satisfy himself that the resignation is voluntary and genuine. If the Speaker, after making a summary enquiry either himself or through the agency of Assembly Secretariat or through such other agency as he may deem fit, is satisfied that the resignation is not voluntary or genuine, he shall not accept the resignation.
