Section 145(a) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(a)that the amount of the demand be reduced to Re.l/- representing disapproval of the policy underlying the demand. Such a motion shall be known as "Disapproval of Policy Cut." A member giving notice of such a motion shall indicate the precise terms the particulars of the policy which he proposes to discuss. The discussion shall be confined to the specific point or points mentioned in the notice and it shall be open to members to advocate an alternative policy;
