Section 96 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
96. Scope of petitions.
- Petition may be presented or submitted to the House with the consent of the Speaker on-(i)a Bill which has been published under Rule 58 or which has been introduced in the House;(ii)any matter connected with the business pending before the House; and(iii)any matter of general public interest provided that it is not one:-(a)which falls within the cognisance of a court of law having jurisdiction in any part of India or court of enquiry or a statutory tribunal or authority or a quasi-judicial body, or a commission;(b)which can be raised on a substantive motion or resolution; or(c)for which remedy is available under the law, including rules, regulations, bye-laws made by the State Government or an authority to whom power to make such rules regulations etc. is delegated.
