Section 48(4) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(4)Where two or more members give notice of short notice questions on the same subject and one of the questions is accepted for answer at short notice, the names of the other members shall be bracketed with the name of the member whose question has been accepted for answer:Provided that the Speaker may direct that all the notices be consolidated into a single notice, if in his opinion it is desirable to have a single self contained question covering all the important points raised by members, and the Minister shall then give his reply to the consolidated question:Provided further that in the case of a consolidated question the names of all the members concerned may be bracketed and shown against the questions in the order of priority of their notice.
