Section 134 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
134. Notice of a resolution for removal of Speaker or Deputy Speaker.
(1)A member wishing to give notice of a resolution under clause (c) of Article 179 of the Constitution, for the removal of the Speaker or the Deputy Speaker shall do so in writing to the Secretary.(2)On receipt of a notice under sub-rule (1), a motion for leave to move the resolution shall be entered in the list of business in the name of the member concerned, on a day fixed by the Speaker, provided that the day so fixed shall be [any day after fourteen clear days] [Substituted by item 46, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV C(II), dated 1-9-1981, page 295(1) 46.] and before twenty one clear days from the date of the receipt of notice of the resolution.
