Section 49(5) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(5)There shall be no formal motion before the House nor voting. The member who has given notice may make a [brief] [Substituted by item 24, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.] statement and the Minister concerned shall reply [briefly] [Substituted by item 24, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]. Any member who has previously intimated to the Speaker may be permitted to ask a question for the purpose of further educating any matter of fact:Provided that if the member who has given notice is absent, any member who has supported the notice may, with the permission of the Speaker, initiate the discussion.
