Section 97 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
97. General form of petition.
(1)The General form of petition set out in the First Schedule, with such variation as the circumstances of each case require, may be used, and, if used, shall be sufficient.(2)Every petition shall be couched in respectful, decorous and temperate language:[Provided that the Speaker may, if he thinks necessary, make such verbal or other changes in the petition so as to make it concise, brief and presentable.] [Substituted by item 29 amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
