Section 143 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
143. Arrangement of demands.
- The demands for grants shall be arranged-in such order as the Leader of the House may, after the advice of the [Business Advisory Committee] [Substituted by item 48, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.] has been taken into consideration, determine.
