Section 49(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)A member wishing to raise a matter shall give notice in writing to the Secretary three days in advance of the day on which the matter is desired to be raised, and shall [briefly] [Substituted by item 24, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.] specify the point or points that he wishes to raise:Provided that the notice shall be accompanied by an explanatory note stating the reasons for raising discussion on the matter in question:Provided further that the notice shall be supported by the signatures of at least two other members:Provided further that the Speaker may with the consent of the Minister concerned waive the requirement concerning the period of notice.
