Section 154A in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
154A. Finance Bill.
(1)In this rule "Finance Bill" means the bill ordinarily introduced in each year to give effect to the financial proposals of the Government of Rajasthan for the next following financial year and includes a Bill to give effect to supplementary financial proposals for any period.(2)At any time after introduction in the House of a Finance Bill, the Speaker may allot a day or days, jointly or severally for the completion of all or any of the stages involved in the passage of the Bill by the House, and when such allotment has been made, the Speaker shall, at the appointed hour on the allotted day or the last of the allotted days, as the case may be, forthwith put every question necessary to dispose of all the outstanding matters in connection with the stage or stages for which the days have been allotted:Provided that if a Minister has a right of reply to the debate on the motion which is under discussion at the appointed hour on that day and has not commenced his reply at that hour, the Speaker shall Enquire how much time not exceeding one hour he requires for his reply, and shall call upon any member for the time being addressing the House to resume his seat at such time as will leave available before the appointed hour the amount of time which the Minister has stated that he requires for his reply.(3)Where the question or one of the questions required by sub-rule (2) to be put at the appointed hour on the allotted day or the last of the allotted days is that the Bill be passed, sub-rule (2) shall have effect notwithstanding that amendments to the Bill have been made.(4)Deleted.(5)On a motion that the Finance Bill be taken into consideration, a member may discuss matters relating to general administration, local grievances within the sphere of the responsibility of Government of Rajasthan or monetary or financial policy of Government.(6)In other respects the rules applicable to Bills in Chapter X of these rules shall apply.
