Section 128(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)If the Speaker is satisfied, after calling for such information from the member who has given notice and from the Minister as he may consider necessary, that the matter is urgent and is of sufficient importance to be raised in the House at an early date, he may admit the notice:Provided that if an early opportunity is otherwise available for the discussion of the matter, the Speaker may refuse to admit the notice.
