Section 121 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
121. Conditions of admissibility of motion.
- In order that a motion may be admissible it shall satisfy the following conditions, namely:-(i)it shall raise substantially one definite issue;(ii)it shall not contain arguments, inferences, ironical expressions, imputations or defamatory statements;(iii)it shall not refer to the conduct or character of persons except in their public capacity;(iv)it shall be restricted to a matter of recent occurrence;(v)it shall not raise a question of privilege;(vi)it shall not revive discussion of a matter which has been discussed in the same session;(vii)it shall not anticipate discussion of a matter which is likely to be discussed in the same session;(viii)it shall not relate to any matter which is under adjudication by a court of law having jurisdiction in any part of India.
