Section 109 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
109. Conditions of admissibility of resolution.
- In order that a resolution may be admissible, it shall satisfy the following conditions, namely:-(i)it shall be clearly and precisely expressed;(ii)it shall raise substantially one definite issue;(iii)it shall not contain arguments, inferences, ironical expressions, imputations or defamatory statements;(iv)it shall not refer to the conduct or character of persons except in their official or public capacity;(v)it shall not relate to any matter which is not primarily the concern of the State Government;(vi)it shall not relate to any matter which is under adjudication by a court of law, having jurisdiction in any part of India; and(vii)it shall not relate to a matter pending before any statutory tribunal or statutory authority performing any judicial or quasi-judicial functions or any commission or court of enquiry appointed to enquire into or investigate any matter:Provided that the Speaker may, in his discretion, allow such matter being raised in the House as is concerned with the procedure or subject or stage of enquiry. If the Speaker is satisfied that it is not likely to prejudice the consideration of such matter by the statutory tribunal, statutory authority, commission or court of enquiry.
