Section 147 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
147. Speaker to decide admissibility of cut motions.
- The Speaker shall decide whether a cut motion is or is not admissible under these rules and may disallow any cut motion when in his opinion it is an abuse of the right of moving cut motions or is calculated to obstruct or pre-judicially affect the procedure of the House or is in contravention of these rules.
