Section 46 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
46. Supplementary questions.
(1)No discussion shall be permitted during the time for questions under Rule 31 in respect of any question or of any answer given to a question.(2)Any member when called by the Speaker may ask a supplementary question for the purpose of further elucidating any matter of fact regarding which an answer has been given:Provided that the Speaker shall disallow any supplementary question, if in his opinion, it infringes the rules regarding question:[Provided further that priority to ask supplementary question shall be given to the member in whose name the question stands.] [Added by item 22, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C (II), dated 1-9-1981, page 295 (1) 46.]
