Section 48 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
48. Short Notice Questions.
(1)A question relating to a matter of public importance may be asked with notice shorter than ten clear days and if the Speaker is of opinion that the question is of an urgent character, he may direct that an enquiry made from the Minister concerned if he is in a position to reply and, if so, on what date.(2)If the minister concerned agrees to reply, such question shall be answered on a day to be indicated by him and shall be called immediately after the questions which have appeared on the list of questions for all answer have been disposed of.(3)[ If the Minister is unable to answer the question at short notice, he shall give reasons thereof in writing to the Speaker and if the Speaker is still of opinion that the question is of sufficient public importance to be orally answered in the House, he may fix the date when the question shall be asked and answer given thereto:Provided that where two such questions have been fixed for a particular day, the relative priority of such questions shall be such as may be determined by the Speaker.] [Added by item 23, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 291 (1) 46.](4)Where two or more members give notice of short notice questions on the same subject and one of the questions is accepted for answer at short notice, the names of the other members shall be bracketed with the name of the member whose question has been accepted for answer:Provided that the Speaker may direct that all the notices be consolidated into a single notice, if in his opinion it is desirable to have a single self contained question covering all the important points raised by members, and the Minister shall then give his reply to the consolidated question:Provided further that in the case of a consolidated question the names of all the members concerned may be bracketed and shown against the questions in the order of priority of their notice.(5)Where a member desires an oral answer to a question at a shorter notice, he shall briefly state the reasons for asking the question with short notice. Where no reasons have been assigned in the notice of the question, the question shall be returned to the member.(6)The member who has given notice of the question shall be in his seat to read the question when called by the Speaker and the Minister concerned shall give a reply immediately:Provided that when a question is shown in the names of more than one member the Speaker shall call the name of the first member or, in his absence, any other name.(7)In other respects, the procedure for short notice question shall be the same as for ordinary questions for oral answer, with such modifications as Speaker may consider necessary or convenient.
