Section 95 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
95. Authentication of Bill passed again by House.
- When a Bill is passed again by the House, the Bill shall be signed in duplicate by the Speaker and presented to the Governor in the following form:-"The above Bill has been passed again by the House in pursuance of the proviso to Article 200 of the Constitution.Dated........... 19Speaker."[Provided that in the absence of the Speaker the Secretary may, in case of urgency, authenticate the Bill on behalf of the Speaker.] [Substituted by item 28 amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
