Section 110 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
110. Speaker to decide admissibility of resolution.
(1)The Speaker shall decide whether a resolution or a part thereof is or is not admissible under these rules and may disallow any resolution or a part thereof when in his opinion it is an abuse of the right of moving a resolution or is calculated to obstruct or pre-judicially affect the procedure of the House or is in contravention of these rules:Provided that the Speaker may, in his discretion, amend the resolution in form or give member concerned an opportunity of amending it.(2)The Secretary shall give intimation to the member that his resolution has been admitted or admitted as amended or disallowed, as the case may be, and shall, in case the resolution has been disallowed, also state the reasons thereof.
