Section 295 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
295. Raising a matter which is not a point of order.
- A member who wishes to bring to the notice of the House any matter which is not a point of order shall give notice to the Secretary in writing stating briefly the point which he wishes to raise in the House together with reasons for wishing to raise it, and he shall be permitted to raise it only after the Speaker has given his consent and at such time and date as the Speaker may fix.Maintenance of Order
