Section 39 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
39. Speaker to decide if a question is to be treated starred or unstarred.
- If, in the opinion of the Speaker, any question put down for oral answer is of such a nature that a written reply would be more appropriate, the Speaker may direct that such question be placed on the list of questions for written answer:Provided that the Speaker may, if he thinks fit, call upon the member who has given notice of a question for oral answer to state in brief his reasons for desiring an oral answer and, after considering the same, may direct that the question be included in the list of questions for written answer.
