Section 282 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
282. Limitations of debate.
- [(1)] [Inserted by item 84, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981 page 295 (1) 46.] Whenever the debate on any motion in connection with a Bill or on any other motion [becomes] [Substituted by item 84, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981 page 295 (1) 46.] unduly protracted, the Speaker may, after taking the sense of House, fix a time limit for the conclusion of discussion on any stage or all stages of the Bill or the motion, as the case may be.(2)At the appointed hour, in accordance with the time limit fixed for the completion of a particular stage of a Bill or a motion the Speaker shall, unless the debate is sooner concluded, forthwith put every question necessary to dispose of all the outstanding matters in connection with that stage of the Bill or the motion.
