Section 118B in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
118B. Notice of resolution.
- After the message has been laid on the Table under Rule 118-AA, any member may, after giving seven days notice, or with the consent of the Speaker, at shorter notice, move a resolution that the amendment of the Constitution proposed by the Bill be ratified:Provided that any member may object to the resolution being moved if copies of the Bill have not been available for the use of members for three days before the resolution is moved and such objection shall prevail unless the Speaker allows the resolution to be moved.
