Section 132 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
132. Motion of No-confidence in Ministers.
(1)A motion expressing want of confidence in the Council of Ministers may be made subject to the following restrictions, namely:-(a)leave to [move] [Substituted by item 44, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.] the motion shall be asked for after questions and before the list of business for the day is entered upon;(b)the member asking for leave shall, before the commencement of the sitting for that day, give to the Secretary a written notice of the motion which he proposes to [move] [Substituted by item 44, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.].(2)If the Speaker is of opinion that the motion is in order, he shall read the motion to the House and shall request those members who are in favour of leave being granted to rise in their places, and if not less than one-fifth of the total number of members rise accordingly the Speaker shall declare that leave is granted and that the motion will be taken up on such day, not being more than ten clear days, from the date on which the leave is asked for, as he may appoint. If less than one-fifth of the total number of members rise, the Speaker shall inform the member that he has not the leave of the House.(3)If leave is granted under sub-rule (2), the Speaker may, after considering the state of business in the House, allot a day or days or part of a day for the discussion of the motion.(4)The Speaker shall, at the appointed hour on the allotted day or the last of the allotted days, as the case may be, forthwith put every question necessary to determine the decision of the House on the motion.
