Section 150 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
150. Vote-on-Account.
(1)A motion for vote-on-account shall state the total sum required and the various amounts needed for each department or item of expenditure which compose that sum shall be stated in a schedule appended to the motion.(2)Amendments may be moved for the reduction of the whole grant or for the reduction or omission of the items of the grant is composed.(3)Discussion of a general character may be allowed on the motion or any amendments moved thereto, but the details of the grants shall not be discussed further than is necessary to develop the general points.(4)In other respects a motion for vote-on-account shall be dealt with in the same way as if it were a demand for rant.
