Section 46(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)Any member when called by the Speaker may ask a supplementary question for the purpose of further elucidating any matter of fact regarding which an answer has been given:Provided that the Speaker shall disallow any supplementary question, if in his opinion, it infringes the rules regarding question:[Provided further that priority to ask supplementary question shall be given to the member in whose name the question stands.] [Added by item 22, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C (II), dated 1-9-1981, page 295 (1) 46.]
