Section 93 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
93. Authentication of Bill.
- When a Bill is passed by the House and is in possession of the House, the Bill shall be signed in duplicate by the Speaker and presented to Governor:Provided that in the absence of the Speaker the Secretary may, in case of urgency, authenticate the Bill on behalf of the Speaker.(h)Reconsideration of Bills returned by the Governor
