Section 37(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)The right to ask a question is governed by the following conditions, namely:-(i)it shall not relate to a matter with which a Minister is not officially connected;(ii)it shall not bring in any name or statement not strictly necessary to make the question intelligible;(iii)if it contains a statement the member shall make himself responsible for the accuracy of the statement;(iv)it shall not contain arguments, inferences, ironical expressions, imputations, epithets or defamatory statements;(v)it shall not ask for an expression of opinion or the solution of an abstract legal question or of a hypothetical proposition;(vi)it shall not ask as to the character or conduct of any person except in his official or public capacity, or reflect on the character or conduct of any person whose conduct can only be challenged on a substantive motion;(vii)it shall not ask for information on a matter which is under adjudication by a court of law having jurisdiction in any part of India;(viii)it shall not be of excessive length;(ix)it shall not ask for information set forth in accessible documents or in ordinary works of reference;(x)it shall not raise question of policy too large to be dealt with within the limits of an answer to a question;(xi)it shall not amount in substance to a suggestion or request for any particular action but it may ask for a statement of the intentions of Government in respect of a matter on which a question may be asked;(xii)it shall not relate to a matter which is not primarily the concern of the State Government;(xiii)it shall not raise matter under the control of bodies or persons not primarily responsible to the State Government;(xiv)it shall not make or imply a charge of a personal character;(xv)it shall not ask about proceedings in a Committee which have not been placed before the House by a report from the Committee;(xvi)it shall not repeat in substance questions already answered or to which an answer has been refused;(xvii)it shall not ask information on trivial matters;(xviii)it shall not ordinarily ask for information on matters of past history;(xix)it shall not ordinarily ask for information on matters which are under consideration before a Committee;(xx)it shall not ordinarily ask about matters 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 but may refer to matters concerned with procedure or subject or stage of enquiry, if it is not likely to prejudice the consideration of the matters by the tribunal or commission or court of enquiry;(xxi)it shall relate to a single matter;(xxii)it shall not relate to an individual case unless it raises a question of principle or policy;(xxiii)it shall not relate to any matter within the jurisdiction of the Speaker;(xxiv)it shall not relate to day-to-day administration of local bodies or other autonomous or semi-autonomous bodies but may seek to elicit information on a subject arising of out of their relation with the Government or refer to breaches of law or rules or relate to important matters involving general welfare; and(xxv)it shall not ask for information regarding Cabinet discussions or advice given to the Governor in relation to any matter in respect of which there is a constitutional, statutory or conventional obligation not to disclose information.
