Section 33 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
33. [ Limit of Starred Questions. [Inserted by item 19 by amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
(1)Unless, the Speaker otherwise permits, no member shall give notice of more than sixty starred questions during a session in which the Demands for Grants in respect of the Annual Financial Statement of the State are discussed and more than twenty starred questions during any other session.(2)Not more than two starred questions by the same member shall be placed on the list or questions for oral answer on any one day.]
