Section 48(6) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(6)The member who has given notice of the question shall be in his seat to read the question when called by the Speaker and the Minister concerned shall give a reply immediately:Provided that when a question is shown in the names of more than one member the Speaker shall call the name of the first member or, in his absence, any other name.
