Section 118AA(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)If a massage from a House of Parliament for the ratification of an amendment of the Constitution under the proviso to Article 368 of the Constitution is received by the Secretary when the I louse is in session, he shall report the message to the House at the earliest opportunity after its receipt and lay the same on the Table.
