Section 7 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
7. Election of Speaker by House.
(1)The election of a Speaker shall be held on such date as the Governor may fix, and the Secretary shall send to every member notice of this date.(2)At any time before noon on the day preceding the date so fixed, any member may give notice in writing, addressed to the Secretary, of a motion that another member be chosen as the Speaker of the Assembly and the notice shall be seconded by a third member and shall be accompanied by a statement by the member whose name is proposed in the notice that he is willing to serve as Speaker, if elected:Provided that a member shall not propose his own name, or second a motion proposing his own name, or propose or second more than one motion.(3)A member in whose name a motion stands on the list of business may, when called, move the motion or withdraw the motion, and shall confine himself to a mere statement to that effect.(4)The motions which have been moved and duly seconded shall be put one by one in the order in which they have been moved and decided, if necessary, by division. If any motion is carried, the person, presiding shall, without putting later motions, declare that the member proposed in the motion which has been carried, has been chosen as the Speaker of the Assembly.
