State of Rajasthan - Act
The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
RAJASTHAN
India
India
The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
Rule THE-RULES-OF-PROCEDURE-AND-CONDUCT-OF-BUSINESS-IN-RAJASTHAN-LEGISLATIVE-ASSEMBLY-1959 of 1959
- Published on 1 June 1959
- Commenced on 1 June 1959
- [This is the version of this document from 1 June 1959.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Short Title and Definitions
1. Short title.
- These rules may be called the "Rules of Procedure and Conduct of Business in the Rajasthan Legislative Assembly."2. Definitions.
Chapter II
Summons to Members, Seating, Oath or Affirmation and Roll of Members
3. Summoning of Assembly.
4. Seating of Members.
- The members shall sit in such order as the Speaker may determine.5. [ Oath or Affirmation. [Inserted by item 5 of the amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV C(II), dated 1-9-1981, page 295(1) 46.]
- As soon as feasible after a member is declared duly elected, the Secretary shall arrange the making and subscribing of oath or affirmation by him, in pursuance of Article 188 of the Constitution, before the Governor or the person appointed by him at such place and on such date and time as the Governor, or the person appointed by him, as the case may be, may determine:Provided that members returned after each General Election shall ordinarily make and subscribe the oath either before the Governor or at the commencement of the sitting of the House assembled for the first time after such election before the person appointed by the Governor under Article 188 of the Constitution.]6. Roll of Members.
- There shall be a Roll of Members of the House which shall be signed by every member in the presence of the Secretary before taking his seat.Chapter III
Election of Speaker and Deputy Speaker and Panel of Chairmen
7. Election of Speaker by House.
8. Election of Deputy Speaker by House.
9. [ Panel of Chairmen. [Substituted by item 7 amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
10. Powers of Deputy Speaker or other member presiding over sitting of House.
- The Deputy Speaker or any other member competent to preside over a sitting of the House under the Constitution of these rules shall, when so presiding, have the same powers as the Speaker when so presiding and all references to the Speaker in these rules shall in these circumstances be deemed to be references to any such person so presiding.Chapter IV
Sitting of the House
11. When is sitting of House duly constituted.
- A sitting of the House is duly constituted when it is presided over by the Speaker or any other member competent to preside over a sitting of the House under the Constitution or these rules.12. Sitting of House.
13. Adjournment of House.
- The Speaker shall determine the time when a sitting of the House shall be adjourned sine die or to a particular day or to hour or part of the same day:Provided that the Speaker may, if he thinks fit, call a sitting of the House before the date or time to which it has been adjourned or at any time after the House has been adjourned sine die.Chapter V
Governor's Address and Messages to the House
14. [ Motion of Thanks for the Governor's Address under Article 176 (1). [All the Rules 14, 15 & 16 substituted by item 7, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.]
15. [ Amendments. [All the Rules 14, 15 & 16 substituted by item 7, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.]
- Amendments may be moved of the motion of thanks in such form as may be considered appropriate by the Speaker.]16. [ Allotment of time for discussion of the Address. [Substituted by item 7, amending rules vide Notification S O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 1-9-1981 page 295 (1) 46.]
- The House shall, on the recommendation of the Business Advisory Committee, allot time for the discussion of the matters referred to in the Governor's Address:Provided that in emergent cases the Speaker may allot such time in consultation with the Leader of the House.]17. Other business that may be taken up.
18. Government's right of reply.
- The Chief Minister or any other Minister, whether he has previously taken part in the discussion or not, shall on behalf of the Government have a general right of explaining the position of the Government at the end of the discussion.19. [ [Deleted by item 10, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.]
Deleted.]20. Governor's address under Article 175(1).
- [The House, may on the advise of the Business Advisory Committee] [Substituted by item 11, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.] allot time for the discussion of the matters, referred to in the Governor's Address under Article 175 (1) of the Constitution.21. Messages from Governor.
- Where a message from the Governor for the House under Article 175 (2) of the Constitution is received by the Speaker, he shall read the message to the House and give necessary directions in regard to the procedure that shall be followed for the consideration of matters referred to in the message. In giving these direction, the Speaker shall be empowered to suspend or vary the rules to such extent as may be necessary.Chapter VI
Arrangement of Business and List of Business
(a)Arrangement of Business22. [ Arrangement of Government business. [Whole Rule 22 substituted by item 12, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.]
- On days allotted for the transaction of Government business, such business shall have precedence and the Secretary shall arrange that business in such order as may be determined by the House on the recommendation of the Business Advisory Committee.]23. [ Allotment of time for private members' business. [Whole Rule 23 substituted by item 13, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.]
- The House may, on the advice of the Business Advisory Committee, allot as many days as may be possible for private members' business and may allot different days for the disposal of different classes of such business and on days so allotted for any particular class of business, business of that class shall have precedence.Provided that two days in a month shall be allotted for the transaction of private members' business subject to such variations as the Speaker may consider necessary or convenient.]24. Precedence of Private members' Bills.
25. [ [Deleted by item 14, amending Rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295(1)46.]
Deleted.]26. Business outstanding at end of day.
- Private members' business set down for the day allotted for that class of business [and not reached for discussion] [Substituted by item 15, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.] on that day shall not be set down for any subsequent day, unless it has gained priority at the ballot held with reference to that day:Provided that notwithstanding anything contained [in Rule 24] [Substituted by item 15, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.] and sub-rule (1) of Rule 110-A any such business which is under discussion at the end of that day shall be set down for the next day allotted to business of that class, and shall have precedence over all other business set down for that day.27. Resumption of adjourned debate on private members' Bill or resolution.
28. List of Business.
29. [ Categorisation of Questions. [Substituted by Item 17, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.]
- Questions shall be of three categories, namely:-30. [ Form of notice of Question. [Inserted by item 19 by amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
- Notice of a question shall be given in writing to the Secretary and shall specify the official designation of the Minister to whom it is addressed.]31. [ Time for Starred Questions. [Substituted by item 18 by amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
- Unless the Speaker otherwise directs, the first hour of every sitting shall be available for the asking and answering of starred questions, including short notice questions.]32. [ Notice of Starred and Un-starred Questions. [Substituted by item 18 by amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
- Unless the Speaker otherwise directs, not less than ten clear days notice of a starred and un-starred question shall be given.]33. [ Limit of Starred Questions. [Inserted by item 19 by amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
34. Allotment of days for oral answers to questions.
- The time available for answering questions shall be allotted on different days in rotation for the answering of questions relating to such department or departments as the Speaker may, from time to time, provide, and on each such day, unless the Speaker with the consent of the Minister concerned otherwise directs, only questions relating to the department or departments for which time has been allotted on that day shall be placed on the list of questions for oral answer.35. Written answers to questions not replied orally.
- If any question placed on the list of questions for oral answer on any day is not called for answer within the time available for answering questions on that day, the Minister to whom the question is addressed shall forthwith lay on the Table a written reply to the question, and no oral reply shall be required to such question and no supplementary questions shall be asked in respect thereof. [The written reply to such question shall be furnished to the member concerned.] [Inserted by item 19 by amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]36. Questions to private members.
- A question may be addressed to a private member provided the subject matter of the question relates to some bill, resolution or other matter connected with the business of the House for which that member is responsible; and the procedure in regard to such question shall, as far as may be, the same as that followed in the case of questions addressed to a Minister with such variations as the Speaker may consider necessary or convenient.37. Conditions of admissibility of questions.
38. Speaker to decide admissibility of questions.
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.40. List of questions.
- Questions which have not been disallowed shall be entered in the list of questions for the day for oral or written answer, as the case may be, in accordance with the orders of the Speaker.41. Order in which questions shall be called.
- Questions for oral answer shall be called, if the time made available for questions permits, in the order in which they stand on the list before any other business is entered upon at the sitting:Provided that a question not reached for oral answer may be answered after the end of the Question Hour with the permission of the Speaker, if the Minister represents to the Speaker that the question is one of special public interest to which he desires to give a reply.42. Answers laid on the Table.
- Lengthy answers to starred questions may, on statement by the Minister concerned, be laid on the Table without being read, but a copy in such case may be delivered to the member asking such question in advance of the answer being laid on the Table.43. Withdrawal or postponement of questions.
- A member may, by notice given at any time before the sitting for which his question has been placed on the list, withdraw his question or postpone it to a later day to be specified in the notice and on such later day the question shall, subject to the provisions of Rule 34 be placed on the list after all questions which have not been so postponed:Provided that a postponed question shall not be placed on the list until four clear days have expired from the day when the notice of postponement has been received by the Secretary.44. Mode of asking questions.
45. Questions of absent members.
- When all the questions for which oral answers are desired have been called, the Speaker may, if time permits, call again any question which has not been asked by reason of the absence of the member in whose name it stands, and may also permit a member to ask a question standing in the name of another member, if so authorised by him.46. Supplementary questions.
47. Publicity of answers to questions in advance.
- Answers to questions which Ministers propose to give in the House shall not be released for publication until the answers have actually been given on the floor of the House or laid on the Table.48. Short Notice Questions.
Chapter VIII
Half-an-Hour Discussion
49. Discussion on a matter of public importance arising out of answer to a question.
Chapter IX
Motion for Adjournment on a Matter of Public Importance
50. Speaker's consent necessary to make motion.
- Subject to the provisions of these rules, a motion for an adjournment of the business of the House for the purpose of discussing a definite matter of urgent public importance may be made with the consent of the Speaker.51. Method of giving notice.
- Notice of an adjournment motion shall be given before the commencement of the sitting on the day on which the motion is proposed to be made to each of the following:52. Restrictions on right to make motion.
- The right to move the adjournment of the House for the purpose of discussing a definite matter of urgent public importance shall be subject to the following restrictions, namely:-53. Motion for discussion on matters before tribunals, commissions etc.
- No motion which seeks To raise discussion on a matter pending before any statutory tribunal or statutory authority performing any judicial or quasi-judicial functions or any commission or court of enquiry appointed to enquire into, or investigate, any matter shall ordinarily be permitted to be moved:Provided that the Speaker may in his discretion allow such matter being raised in the House as is concerned with the procedure or subject or stage of enquiry if the Speaker is satisfied that it is not likely to prejudice the consideration of such matter by the statutory tribunal, statutory authority, commission or court of enquiry.54. Mode of asking for leave to move adjournment motion.
55. Time for taking up motion.
- If the leave is granted, the motion shall be taken up on the same day at such time as the Speaker may decide.56. Closure of debate.
- The Speaker may, if he is satisfied that there has been adequate debate, put the question:Provided that if the debate is not concluded within two hours from the time at which it was commenced it shall automatically terminate and no question shall be put.57. [ [Deleted by item 25, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
Deleted.]Chapter X
Legislation
(a)Introduction and publication of Bills58. Publication before introduction.
- The Speaker may, on request being made to him by the Government, order the publication of any Bill (together with the Statement of Objects and Reasons, the memorandum regarding delegation of legislative power and the financial memorandum accompanying it) in the Gazette , although no motion has been made for leave to introduce the Bill. In that case, it shall not be necessary to move to introduce, the Bill and, if the Bill is afterwards introduced, it shall not be necessary to publish it again.59. Notice of motion for leave to introduce to private member's Bills.
60. Communication of sanction or recommendation of President or Governor.
- The order of the President or the Governor granting or withholding the sanction or recommendation to the introduction or consideration of a Bill shall be communicated to the Secretary by the Minister concerned in writing.61. Financial memorandum and money clauses.
62. Explanatory memorandum to Bill delegating legislative powers.
- A Bill involving proposals for the delegation of legislative powers shall further be accompanied by a memorandum explaining such proposals and drawing attention to their scope and stating also whether they are of normal or exceptional character.63. Statement in connection with Ordinances.
64. Motion for leave to introduce Bill.
- If a motion for leave to introduce a Bill is opposed, the Speaker, after permitting if he thinks fit, a brief explanatory statement from the member who moves and from the members who opposes the motion, may without further debate put the question:Provided that where a motion is opposed on the ground that the Bill initiates legislation outside the legislative competence of the House, the Speaker may permit a full discussion thereon.65. Publication after introduction.
- As soon as may be after a Bill has been introduced, the Bill, unless it has already been published, shall be published in the Gazette.66. Motions after introduction of Bills.
- When a Bill is introduced, or on some subsequent occasion, the member in charge may make one of the following motions in regard to his Bill, namely:67. Discussion of principle of Bill.
68. Members by whom motions in respect of Bills may be made.
- No motion that a Bill be taken into consideration or be passed shall be made by any member other than the member in charge of the Bill, and no motion that a Bill be referred to a Select Committee of the House or be circulated for the purpose of eliciting opinion thereon shall be made by any member other than the member in charge except by way of amendment to a motion made by the member in charge:Provided that if the member in charge of a Bill is unable, for reasons which the Speaker considers adequate, to move the next motion in regard to his Bill at any subsequent stage after introduction, he may authorise another member to move that particular motion with the approval of the Speaker.Explanation. - Notwithstanding the provisions contained in the proviso the member who introduced the Bill shall continue to be the member in charge.69. Motions that may be moved after presentation of report of a Select Committee.
70. Scope of debate on report of Select Committee.
- The debate on a motion that the Bill as reported by the Select Committee of the I louse be taken into consideration shall be confined to consideration of the report of the Committee and the matters referred to in that report or any alternative suggestions consistent with the principle of the Bill.71. Notice of amendments.
72. Conditions of admissibility of amendments.
- The following conditions shall govern the admissibility of amendments to clauses or schedules of a Bill:-73. Sanction or recommendation of the President or Governor to be annexed to notice of amendment.
- If any member desires to move as amendment which under the Constitution cannot be moved without the previous sanction of the President or the recommendation of the Governor, as the case may be, he shall annex such sanction or recommendation conveyed through a Minister and the notice shall not be valid until this requirement is complied with:Provided that no previous sanction of the President or the recommendation of the Governor shall be required, if an amendment seeks to-74. Communication of the order of President or Governor.
- The order of the President or Governor, as the case may be, granting or withholding the sanction or recommendation to an amendment to a Bill, shall be communicated to the Secretary by the Minister concerned in writing.75. Selection of new clauses or amendments.
- The Speaker shall have power to select the new clauses or amendments to be proposed, and may, if he thinks fit, call upon any member who has given notice of an amendment to give such explanation of the object of the amendment as may enable him to form a judgement upon it.76. Arrangement of amendments.
- Amendments of which notice has been given shall, as far as practicable, be arranged in the list of amendments issued from time to time, in the order in which they may be called. In arranging amendments raising the same question at the same point of a clause, precedence may be given to an amendment moved by the member in charge of the Bill. Subject as aforesaid amendments may be arranged in the order in which notices thereof are received.77. Order of amendments.
78. Mode of moving amendments.
- When a motion that a Bill be taken into consideration has been carried, any member may, when called upon by the Speaker, move an amendment to the Bill of which he has previously given notice:Provided that in order to save time and repetition of arguments, a single discussion may be allowed to cover a series of inter- dependent amendments.79. Withdrawal of amendments.
- An amendment moved may by leave of the House, but not otherwise, be withdrawn on the request of the member moving it. If an amendment has been proposed to an amendment, the original amendment shall not be withdrawn until the amendment proposed to it has been disposed of.80. Submission of a Bill clause by clause.
- Notwithstanding anything contained in these rules, the Speaker may, when a motion that Bill be taken into consideration has been carried, submit the Bill, or any part of the Bill, to the House clause by clause. The Speaker may call each clause separately, and when the amendments relating to it have been dealt with, shall put the question: "That this clause (or, this clause as amended, as the case may be) stand part of the Bill".81. Postponement of clause.
- The Speaker may, if he thinks fit, postpone the consideration of a clause.82. Consideration of Schedule.
- The consideration of the schedule or schedules, if any, shall follow the consideration of clauses. Schedules shall be put from the Chair, and may be amended in the same manner as clauses, and the consideration of new schedules shall follow the consideration of the original schedules. The question shall then be put: "That this schedule (or, that this schedule as amended, as the case may be) stand part of the Bill":Provided that the Speaker may allow the schedule or schedules, if any, being considered before the clauses are disposed of or along with a clause or otherwise as he may think fit.83. Voting on group of clauses and schedules.
- The Speaker may, if he thinks fit, put as one question clauses and/or schedule, or clauses and/or schedules as amended, as the case may be, together to the vote of the House:Provided that if a member requests that any clause or schedule, or any clause or schedule as amended, as the case may be, be put separately, the Speaker shall put that clause or schedule, or clause or schedule as amended, as the case may be, separately.84. Clause one, Enacting Formula, Preamble and Title of Bill.
- Clause one, the Enacting Formula, the Preamble, if any, and the Title of a Bill shall stand postponed until the other clauses and schedules (including new clauses and new schedules) have been disposed of and the Speaker shall then put the question: "That Clause one, or and Enacting Formula, or the Preamble or the Title (or, that Clause one, Enacting Formula, Preamble or Title as amended, as the case may be) do stand part of the Bill."85. Passing of Bill.
86. Scope of debate.
- The discussion on a motion that the Bill or the Bill as amended, as the case may be, be passed shall be confined to the submission of arguments either in support of the Bill or for the rejection of the Bill. In making speech a member shall not refer to the details of the Bill further than is necessary for the purpose of his arguments which shall be of a general character.87. Correction of patent errors.
- Where a Bill is passed by the House the Speaker shall have power to correct patent errors and make such other changes in the Bill as are consequential upon the amendments accepted by the House.88. Adjournment of debate on Bill.
- At any stage of a Bill which is under discussion in the House, a motion that the debate on the Bill be adjourned may be moved with the consent of the Speaker.89. Withdrawal of Bill.
- The member in charge of a Bill may at any stage of the Bill move for leave to withdraw the Bill on the ground that-90. Explanatory statement by member who moves or opposes withdraw a motion.
- If a motion for leave to withdraw a Bill is opposed, the Speaker may, if he thinks fit, permit the member who moves and the member who opposes the motion to make brief explanatory statements and may thereafter, without further debate, put the question.91. Removal of Bill from Register of Bills.
92. Special provision for removal of private member's Bill from Register of Bills.
- A private member's Bill pending before the House shall also be removed from the Register of Bills pending in the House in case-93. Authentication of Bill.
- When a Bill is passed by the House and is in possession of the House, the Bill shall be signed in duplicate by the Speaker and presented to Governor:Provided that in the absence of the Speaker the Secretary may, in case of urgency, authenticate the Bill on behalf of the Speaker.94. Reconsideration of Bill returned by the Governor.
- When a Bill which has been passed by the House is returned by the Governor for reconsideration, the point or points referred for reconsideration or the amendments recommended shall be put before the House by the Speaker and shall be discussed and voted upon in the same manner as amended to a Bill or in such other way as the Speaker may consider most convenient for their consideration by the House.95. Authentication of Bill passed again by House.
- When a Bill is passed again by the House, the Bill shall be signed in duplicate by the Speaker and presented to the Governor in the following form:-"The above Bill has been passed again by the House in pursuance of the proviso to Article 200 of the Constitution.Dated........... 19Speaker."[Provided that in the absence of the Speaker the Secretary may, in case of urgency, authenticate the Bill on behalf of the Speaker.] [Substituted by item 28 amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]Chapter XI
Petitions
96. Scope of petitions.
- Petition may be presented or submitted to the House with the consent of the Speaker on-97. General form of petition.
98. Authentication of petition.
- The full name and address of every signatory to petition shall be set out therein and shall be authenticated by his signature, and, if illiterate, by his thumb impression.99. Documents not to be attached.
- Letters, affidavits or other documents shall [ordinary] [Inserted by item 30 amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] not be attached to any petition.100. Countersignature.
101. Petition to be addressed to House.
- Every petition shall be addressed to the House and shall conclude with a prayer reciting the definite object of the petitioner in regard to the matter to which it relates.102. Notice of presentation.
- A member shall give advance intimation to the Secretary of his intention to present a petition.103. Presentation of petition.
- A petition may be presented by a member or be forwarded to the Secretary, who shall report it to the House. The report shall be made in the form set out in the Second Schedule. No debate shall be permitted on the presentation, or the making of such report.104. Form of petition.
- A member presenting a petition shall confine himself to a statement in the following form:-"Sir, I beg to present a petition signed by.............. petitioner(s) regarding..............."and no debate shall be permitted on this statement.105. Reference to Committee on Petitions.
- Every petition shall, after presentation by a member or report by the Secretary, as the case may be, stand referred to the Committee on Petitions.105A. [ Reference of petitions to Committee by Speaker. [Substituted by item 31 amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
- The Speaker may refer any petition to the Committee on petitions even if the same has not been presented to the House by a member or reported by the Secretary under Rule 105.]Chapter XII
Resolutions
106. [ Notice of resolution. [Substituted by No. 32, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.]
- A private member, who wishes to move a resolution on a day allotted for private members' business, shall give notice to that effect at least two days before the date of ballot and shall, together with the notice, submit the text of the resolution which he wishes to move.]107. Form of resolution.
- A resolution may be in the form of declaration of opinion, or recommendation; or may be in the form so as to record either approval or disapproval by the House of an act or policy of Government or convey a message; or commend, urge or request an action; or call attention to a matter or situation for consideration by Government; or in such other form as the Speaker may consider appropriate.108. [ [Deleted by No. 33, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.]
Deleted.]109. Conditions of admissibility of resolution.
- In order that a resolution may be admissible, it shall satisfy the following conditions, namely:-110. Speaker to decide admissibility of resolution.
110A. [ Order and limit of resolutions. [Inserted by item 34, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
111. Moving of resolution.
112. Amendments.
113. [ [Deleted by item 36, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
Deleted.]114. Scope of discussion.
- The discussion on a resolution shall be strictly relevant to and within the scope of the resolution.115. Withdrawal of resolution and amendment.
116. Splitting of resolution.
- When any resolution involving several points has been discussed, the Speaker may divide the resolution, and put each or any point separately to the vote, as he may think fit.117. Repetition of resolution.
118. Copy of resolution passed to be sent to Minister.
- A copy of every resolution which has been passed by the House shall be forwarded to the Minister concerned.118A. [ Government Resolutions. [Inserted by item 38, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
- A Minister may, with the previous permission of the Speaker, move any resolution on a matter of general public interest, and the rules relating to resolutions shall, mutatis mutandis apply.][Chapter XII-A] [Whole of Chapter XIIA added by item 39, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.] Ratification of Amendment of the Constitution118AA. Message regarding ratification of amendment of Constitution.
118B. Notice of resolution.
- After the message has been laid on the Table under Rule 118-AA, any member may, after giving seven days notice, or with the consent of the Speaker, at shorter notice, move a resolution that the amendment of the Constitution proposed by the Bill be ratified:Provided that any member may object to the resolution being moved if copies of the Bill have not been available for the use of members for three days before the resolution is moved and such objection shall prevail unless the Speaker allows the resolution to be moved.118C. Discussion of resolution.
118D. Communication of decision on resolution.
118E. Procedure for ratification when communication received direct by Government.
Chapter XIII
Discussion on a Matter of General Public Interest
119. Discussion on a matter of public interest.
- Save in so far as is otherwise provided in the Constitution or in these rules, no discussion on a matter of general public interest shall take place except on a motion made with the consent of the Speaker.120. Notice of motion.
- Notice of motion shall be given in writing addressed to the Secretary.121. Conditions of admissibility of motion.
- In order that a motion may be admissible it shall satisfy the following conditions, namely:-122. Speaker to decide admissibility of motion.
- The Speaker shall decide whether a motion or a part thereof is or is not admissible under these rules and may disallow any motion or a part thereof when in his opinion it is an abuse of the right of moving a motion or is calculated to obstruct or pre-judicially affect the procedure of the House or is in contravention of these rules.123. Motion for raising discussion on matters before tribunals, commissions etc.
- No motion which seeks to raise discussion on a matter pending before any statutory tribunal or statutory authority performing any judicial or quasi-judicial functions or any commission or court of enquiry appointed to enquire into, or investigate, any matter shall ordinarily be permitted to be moved:Provided that the Speaker may, in his discretion, allow such matter being raised in the House as is concerned with the procedure or subject or stage of enquiry if the Speaker is satisfied that it is not likely to prejudice the consideration of such matter by the statutory tribunal, statutory authority, commission or court of enquiry.124. Allotment of time and discussion of motions.
- The Speaker may, after considering the state of business in the House and in consultation with the Leader of the House, allot a day or days or part of a day for the discussion of any such motion.125. Speaker to put question at the appointed time.
- The Speaker shall at the appointed hour on the allotted day or the last of the allotted days, as the case may be, forthwith put every question necessary to determine the decision of the House on the original question.126. [ Discussion of Reports etc. [Substituted by item 40, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
- In any session or sessions of the House the House shall discuss every year such of the following reports etc., as have been laid on the Table of the House, on the recommendation of the Business Advisory Committee, namely:-(a)Annual Report of the Rajasthan Public Service Commission;(b)Report of the Commissioner for Scheduled Castes and Scheduled Tribes;(c)Report of the Lokayukta and the Up-Lokayukta;(d)The Annual Accounts and Reports of the following:-Chapter XIV
Discussion on Matters of Urgent Public Importance for Short Duration
127. Notice of raising discussion.
- Any member desirous of raising discussion on a matter of urgent public importance may give notice in writing to the Secretary specifying clearly and precisely the matter to be raised:Provided that the notice shall be accompanied by an explanatory note stating reasons for raising discussion on the matter in question:Provided further that the notice shall be supported by the signatures of at least two other members.128. [ Speaker to decide admissibility and allotment of time. [Substituted by item 41, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
129. No formal motion.
- There shall be no formal motion before the House for voting. The member who has given notice may make a short statement and the Minister shall reply briefly. Any member who has previously intimated to the Speaker may be permitted to take part in the discussion.130. [ [Deleted by item 42, amending rules vide Notification S.O, 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
Deleted.]Chapter XV
Calling Attention to Matters of Urgent Public Importance
131. Calling attention to matters of urgent public importance.
Chapter XVI
[Motion of No-Confidence in Council of Ministers and Statement by a Minister who has Resigned] [Substituted by item 43, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
132. Motion of No-confidence in Ministers.
133. Statement by a Minister who has resigned.
Chapter XVII
Resolution for Removal of Speaker or Deputy Speaker from Office
134. Notice of a resolution for removal of Speaker or Deputy Speaker.
135. Leave of House to take up resolution.
136. Inclusion of resolution in the list of business.
- On the appointed day the resolution shall be included in the list of business to be taken up after the questions and before any other business for the day is entered upon.137. Time limit for speeches.
- Except with permission of the Speaker or the person presiding a speech on the resolution shall not exceed fifteen minutes in duration:Provided that the mover of the resolution when moving the same may speak for such longer time as the Speaker or the person presiding may permit.Chapter XVIII
Procedure In Financial Matters
(a)The Budget138. The Budget.
- The Annual Financial Statement or the statement of the Financial Receipt and Expenditure of the State in respect of each financial year (hereinafter referred to as "the budget") shall be presented to the House on such day as the Government may direct.139. Budget not to be discussed on presentation.
- There shall be no discussion of the Budget on the day on which it is presented to the House.140. Demands for Grants.
141. Discussion of Budget.
- The Budget shall be dealt with by the Assembly in two stages, namely:-142. General discussion on the Budget.
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.144. Voting of demands for grants.
- [(1) The House shall, on the recommendation of the Business Advisory Committee, allot so many days as may be adequate for the discussion and voting of demands for grants.] [Substituted by item 49, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]145. Cut motions.
- A motion may be moved to reduce the amount of a demand in any of the following ways:-146. Conditions of admissibility of cut motions.
- In order that a notice of motion for reduction of the amount of demand may be admissible, it shall satisfy the following conditions, namely:-147. Speaker to decide admissibility of cut motions.
- The Speaker shall decide whether a cut motion is or is not admissible under these rules and may disallow any cut motion when in his opinion it is an abuse of the right of moving cut motions or is calculated to obstruct or pre-judicially affect the procedure of the House or is in contravention of these rules.148. Notice of cut motions.
- If notice of a motion to reduce any demand for grant has not been given one day previous to the day on which the demand is under consideration, any member may object to the moving of the motion, and such objection shall prevail unless the Speaker allows the motion to be made.149. Presentation of Budget in parts.
- Nothing here-in-before contained shall be deemed to prevent the presentation of the Budget to the House in two or more parts and when such presentation takes place, each part shall be dealt with in accordance with these rules as if it were the Budget.150. Vote-on-Account.
151. Supplementary, additional, excess and exceptional grants and votes of credit.
- Supplementary, additional, exceptional grants and votes of credit shall be regulated by the same procedure as is applicable in the case of demands for grants, subject to such adaptations, whether by way of modification, addition or omission, as the Speaker may deem to be necessary or expedient.152. Scope of discussion on supplementary grants.
- The debate on the supplementary grants shall be confined to the items constituting the same and no discussion may be raised on the original grants nor policy underlying them save in so far as it may be necessary to explain or illustrate the particular items under discussion.153. Token grants.
- When funds to meet proposed expenditure on a new service can be made available by re-appropriation, a demand for the grant of a token sum may be submitted to the vote of the House and, if the House assents to the demand, funds may be so made available.153A. [ Discussion on charged appropriations. [Added by item 50, by amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
- The House may, on the advice of the Business Advisory Committee, allot time for the discussion of the charged appropriations appearing in the Budget documents along with the demands for grants.]154. Appropriation Bill.
154A. Finance Bill.
155. Business that can be taken up on a day allotted for financial business.
- Notwithstanding that a day has been allotted for other business under Rule 142, 144, or 154, a motion or motions for leave to introduce a Bill or Bills may be made and a Bill or Bills may be introduced on such day before the 1 louse enters on the business for which the day has been allotted.156. Time limit for disposal of financial business.
- In addition to the powers exercisable under these rules, the Speaker may exercise all such powers as are necessary for the purpose of the timely completion of all financial business including allotment of time for the disposal of various kinds of such business, and where time is so allotted, he shall, at the appointed hour, put every question necessary to dispose of all the outstanding matters in connection with the stage or stages for which time has been allotted.Explanation. - Financial business includes any business which the Speaker holds as coming within this category under the Constitution.Chapter XIX
Privileges
(a)Questions of privilege157. Question of privilege.
- A member may, with the consent of the Speaker, raise a question involving a breach of privilege either of a member or of the House or of a Committee thereof.158. Notice of question of privilege.
- A member wishing to raise a question of privilege shall give notice in writing to the Secretary before the commencement of the sitting on the day the question is proposed to be raised. If the question raised is based on a document, the notice shall be accompanied by the document.159. Conditions of admissibility of the question of privilege.
- The right to raise a question of privilege shall be governed by the following conditions, namely:-160. Mode of raising a question of privilege.
161. [ Questions of privilege to be considered by House or Committee. [Substituted by item 52, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
- If leave under Rule 160 is granted, the House may consider the question and come to a decision or refer it to the Committee of Privileges on a motion made either by the member who has raised the question of privilege or by any other member.]162. Reference of questions of privileges to Committee by Speaker.
- Notwithstanding anything contained in these rules, the Speaker may refer any question of privilege to the Committee of Privileges for examination, investigation or report.163. Power of Speaker to give directions.
- The Speaker may issue such directions as may be necessary for regulating the procedure in connection with all matters connected with the consideration of the question of privilege either in the Committee of Privileges or in the House.164. Intimation to Speaker by Magistrate of arrest, detention etc. of a member.
- When a member is arrested on a criminal charge or for a criminal offence or is sentenced to imprisonment by a court or is detained under an executive order, the committing judge, magistrate or executive authority, as the case may be, shall immediately intimate such fact to the Speaker indicating the reasons for the arrest, detention or conviction, as the case may be, as also the place of detention or imprisonment of the member in the appropriate form set out in the Third Schedule.165. Intimation to Speaker on release of a member.
- When a member is arrested and after conviction released on bail pending an appeal or otherwise released, such fact shall also be intimated to the Speaker by the authority concerned in the appropriate form set out in the Third Schedule.166. Treatment of communication received from Magistrate.
- As soon as may be, the Speaker shall, after he has received a communication referred to in Rule 164 or Rule 165, read it out in the House if in session, or if the House is not in session, direct that it may be published in the Bulletin for the information of the members:Provided that if the intimation of the release of a member either on bail or by discharge on appeal is received before the House has been informed of the original arrest, the fact of his arrest or his subsequent release or discharge may not be intimated to the House by the Speaker.167. Arrest within the precincts of House.
- No arrest shall be made within the precincts of the House without obtaining the permission of the Speaker.168. Service of legal process.
- A legal process, civil or criminal, shall not be served within the precincts of the House without obtaining the permission of the Speaker.Chapter XX
Subordinate Legislation
169. Laying of regulation, rule etc. on the Table.
170. Allotment of time for discussion of amendment.
- The Speaker shall, in consultation with the Leader of the House, fix a day or days or part of a day as he may think fit for the consideration and passing of an amendment to such regulation, rule, sub-rule, bye-law etc. of which notice may be given by a member:Provided that notice of the amendment shall be in form as the Speaker may consider appropriate and shall comply with these rules.171. Transmission of amendment.
- After an amendment is passed by the House, it shall be forwarded to the Secretary to the Minister concerned.172. Regulation, rule etc. as amended to be laid on the Table.
- If a regulation, rule, sub-rule, bye-law etc. is modified in accordance with the amendment passed by the House, the amended regulation, rule, sub-rule, bye-law etc. shall be laid on the Table.Chapter XXI
Resignation and Vacation of Seats in the House
173. [ Resignation of seats in House. [Substituted by item 53, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
| Yours faithfully, | |
| Place........... | Member, Rajasthan Legislative |
| Date............ | Assembly (Division Number ....)" |
174. Vacation of seats in House.
Chapter XXII
Leave of Absence From the Sittings of the House
175. Application for leave of absence.
176. Decision of House communicated to member.
- The Secretary shall, as soon as may be, after a decision has been signified by the House on an application for leave of absence, communicate it to the member.177. Lapse of unexpired portion of leave if the member attends House earlier.
- If a member who has been granted leave of absence under these rules attends the session of the House during the period for which the leave of absence has been granted to him, the unexpired portion of the leave from the date of his resumed attendance shall lapse.Chapter XXIII
Communications Between the Governor and the House
178. Communications from Governor to House.
- Communications from the Governor to the House shall be made to the Speaker by written massage signed by the Governor or, if the Governor is absent from the place of sitting of the House, his message shall be conveyed to the Speaker through a Minister.179. Communications from House to the Governor.
- Communications from tire House to the Governor shall be made-Chapter XXIV
Committees
(a)General180. Appointment of Committee.
180A. Objection to membership of Committee.
- Where an objection is taken to the inclusion of a member in a Committee on the ground that [the] [Inserted by item 55, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, part IV-C(II), dated 1-9-1981, page 295(1) 46.] member has a personal, pecuniary or direct interest of such an intimate character that it may pre-judicially affect the consideration of any matters to be considered by the Committee, the procedure shall be as follows:-181. Term of office of the Committee nominated by the Speaker.
- A Committee nominated by the Speaker shall, unless otherwise specified in the rules contained in this Chapter, hold office for the period specified by him or until a new Committee is nominated.182. Resignation from Committee.
- A member may resign his seat from a Committee by writing under his hand, addressed to the Speaker.183. Chairman of Committee.
184. Quorum.
185. Discharge of members absent from sittings of Committee.
- If a member is absent from two or more consecutive spells of sittings of a Committee without the permission of the Chairman, a motion may be moved in the House for the discharge of such member from the Committee:Provided that where the members of the Committee are nominated by the Speaker, such member may be discharged by the Speaker.186. Voting in Committee.
- All questions at any sitting of a Committee shall be determined by a majority of votes of the members present and voting.187. Casting vote by Chairman.
- In the case of an equality of votes on any matter, the Chairman, or the person acting as such, shall have a second or casting vote.188. Power to appoint sub-committees.
189. Sittings of Committee.
- The sittings of a Committee shall be held on such days at such hours as the Chairman of the Committee may fix:Provided that if the Chairman of the Committee is not readily available, the Secretary may fix the date and time of a sitting:Provided further that in the case of Select Committee on a Bill, if the Chairman of the Committee is not readily available, the Secretary may, in consultation with the Minister concerned with the Bill, fix the date and time of a sitting.190. Committee may sit whilst House is sitting.
- A Committee may sit whilst the House is sitting, provided that on a division being called in the House, the Chairman of the Committee shall suspend the proceedings in the Committee for such time as will in his opinion enable the members to vote in division.191. Sittings of Committee in private.
- The sittings of a Committee shall be held in private.192. Venue of sittings.
- The sitting of a Committee shall be held within the precincts of the Assembly House, and if it becomes necessary to change the place of sitting outside the Assembly House, the matter shall be referred to the Speaker whose decision shall be final.193. All strangers to withdraw when Committee deliberates.
- All persons other than members of the Committee and officers of the Assembly Secretariat shall withdraw whenever the Committee is deliberating.194. Power to take evidence or call for documents.
195. Power to send for persons, papers and records.
- A Committee shall have power to send for persons, papers and records:Provided that if any question arises whether the evidence of a person or the production of a document is relevant for the purposes of the Committee, the question shall be referred to the Speaker whose decision shall be final:Provided further that Government may decline to produce a document on the ground that its disclosure would be prejudicial to the safety or interest of the State, [in which case the matter shall be referred to the Speaker whose decision shall be final.] [Added by item 7, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]196. Counsel for a witness.
- A Committee may, under the direction of the Speaker, permit a witness to be heard by a counsel appointed by him and approved by the Committee.197. Evidence on oath.
198. Procedure for examining witnesses.
- The examination of witnesses before Committee shall be conducted as follows:-199. Record of decisions of Committee.
- A record of the decisions of a Committee shall be maintained and circulated to members of the Committee under the direction of the Chairman.200. Evidence, report and proceedings treated as confidential.
201. Special reports.
- A Committee may, if it thinks fit, make a special report on any matter that arises or comes to light in the course of its work which it may consider necessary to bring to the notice of the Speaker or the House, notwithstanding that such matter is not directly connected with, or does not fall within or is not incidental to, its terms of reference.202. Report of Committee.
- [(1) Where the House has fixed any time for the presentation of a report by a Committee, the report shall be presented within the said period:Provided that the House may, on a motion made by the Chairman, or in his absence by any other member of the Committee, extend the time for the presentation of the report.] [Substituted by item 58, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C (II), dated 1-9-1981 page 295(1) 46.]203. Availability of report to Government before presentation.
- A Committee may, if it thinks fit make available to Government any completed part of its report before presentation to the House. Such report shall be treated as confidential until presented to the House.204. Presentation of Report.
205. Printing, publication or circulation of report prior to its presentation to House.
- The Speaker may, on a request being made to him and when the House is not in session, order the printing publication or circulation of a report of Committee although it has not been presented to the House. In that case the report shall be presented to the House during its next session at the first convenient opportunity.206. Power to make suggestions on procedure.
- A Committee shall have power to pass resolution on matters of procedure relating to that Committee, for the consideration of the Speaker who may make such variations in procedure as he may consider necessary.207. Power of Committee to make detailed rules.
- A Committee may, with the approval of the Speaker, make detailed rules of procedure to supplement the provisions contained in the rules in this Chapter.208. Power of Speaker to give directions.
209. Business before Committee not to lapse on prorogation of House.
- Am business pending before a Committee shall not lapse by reason only of the prorogation of the House and the Committee shall continue to function notwithstanding such prorogation.210. [ Unfinished work of Committee. [Substituted by item 59, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.]
- Where a Committee has not been able to complete its work before the expiry of its term or before the dissolution of the Assembly, the new Committee may take up the work at the stage where the outgoing Committee left it. Any preliminary report, memorandum or note that the Committee may have prepared or any evidence that the Committee may have taken shall be made available to the new Committee.]211. Applicability of general rules to Committees.
- Except for matters for which special provision is made in the rules relating to any particular Committee, the general rules in this Chapter shall apply to all Committees and if and so far as any provision in the special rules relating to a Committee is inconsistent with the general rules, the former rules shall prevail.212. [ Constitution of Business Advisory Committee. [Substituted by item 60, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.]
- At the commencement of the House or from time to time, as the case may be, the Speaker may nominate a Committee called the Business Advisory Committee consisting of not more than fifteen members including the Speaker who shall be the Chairman of the Committee:Provided that the Speaker may invite any other member including the Leader of the House, where he is not a member of the Committee, as a special invitee at a sitting of the Committee for consultation or advice.]213. Functions of Committee.
- [(1) It shall be the function of the Committee or recommend-(a)the order in which Government and other business may be discussed in the House.(b)the number of hours or day or days or actual day or days that may be allotted for discussion of different types of Government and other business.]214. Report of Committee.
- The recommendations of the Committee shall be presented to the House in the form of a report.215. Motion moved in House on Report.
- At any time after the report has been presented to the House, a motion may be moved that the House agrees or agrees with amendments or disagrees with the report:Provided that an amendment may be moved that the report be referred back to the Committee either without limitation or with reference to any particular matter:Provided further that not more than half an hour shall be allotted for the discussion of the motion and no member shall speak for more than five minutes on such motion.216. Notification of allocation of Time Order.
- The allocation of time in respect of Bills and other business as approved by the House shall take effect as if it were an Order of the House and shall be notified in the Bulletin.217. Disposal of outstanding matters at the appointed hour.
- At the appointed hour, in accordance with the allocation of Time Order for the completion of a particular stage of a Bill or other business, the Speaker shall forthwith put every question necessary to dispose of all the outstanding matters in connection with that stage of the Bill or other business.218. Variation in the allocation of Time Order.
- No variation in the allocation of time Order shall be made except on a motion made, with the consent of the Speaker, and accepted by the House:Provided that the Speaker may, after taking the sense of the House, increase the time, not exceeding one hour, without any motion being moved:[Provided further that the Speaker may, on being satisfied as to the urgent need therefor, make such variation in the allocation of time-order as he may deem appropriate.] [Substituted by item 62, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.]219. Constitution of Select Committee.
- The members of a Select Committee on a bill shall be appointed by the House when a motion that the Bill be referred to a Select Committee is made.220. Other members may be present at a sitting.
- Members who are not members of the Select Committee may be present during the deliberations of the Committee but shall not address the Committee nor sit in the body of the Committee:Provided that a Minister may, with the permission of the Chairman, address the Committee of which he may not be a member.221. Notice of amendments and procedure generally.
222. Notice of amendments by members other than members of Committee.
- When a Bill has been referred to a Select Committee, any notice given by a member of any amendment to a clause in the Bill shall stand referred to the Committee provided that where notice of amendment is received from a member who is not a member of the Select Committee, such amendment shall not be taken up by the committee unless moved by a member of the Committee.223. Power of Committee to take evidence.
- A Select Committee may hear expert evidence and representatives of special interest affected by the measure before them.224. Report of Committee.
225. Presentation of report.
- The report of the Select Committee on a Bill together with the minutes of dissent, if any, shall be presented to the House by the Chairman or, in his absence, by any member of the committee.226. Printing and publication of reports.
- The Secretary shall cause every report of a Select Committee to be printed, and a copy of the report shall be made available for the use of every member of House. The report, and the Bill, as reported by the Select Committee, shall be published in the Gazette.227. Constitution of Committee on Petitions.
- At the commencement of the House, or from time to time, as the case may be, the Speaker shall nominate a Committee on Petitions consisting of not more than fifteen members:Provided that a Minister shall not be nominated a member of the Committee, and that if a member, after his nomination to the Committee, is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.228. Functions of Committee.
229. Functions of Committee on Public Accounts.
230. Constitution of Committee.
231. [ Formation of Committees on Estimates. [Substituted by item 65, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
- There shall be two Committees on Estimates, namely Committee on Estimates 'A' and Committee on Estimates 'B' for the examination of estimates pertaining to different Departments as mentioned in the Fourth Schedule:Provided that the Speaker or the House may at any time vary the allocation of estimates pertaining to individual departments among different Committees inter se as also allocate estimates or subjects pertaining to Department or Departments not mentioned above to any of these Committees:Provided further that any Estimates Committee, may, with the previous permission in writing of the Speaker, undertake examination of any subject pertaining to any department, allocated to the other Committee, in which case such subject or department shall, so long as the examination persists, be deemed to have been allocated to the former:Provided further again that the Committees shall not exercise their functions in relating to Public Undertakings as are allocated to the Committee on Public Undertakings by those Rules or by the Speaker.] [Substituted by item 61, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.]231A. [ Functions of Committees. [Inserted by item 65, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
232. [ Constitution of Committees. [Substituted by item 64, amending Riles vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
- Each of the two Committees shall consist of not more than fifteen members who shall be elected by the House every year from amongst its members according to the principle of proportional representation by means of the single transferable vote:Provided that the Speaker may fill up casual vacancies not exceeding one-third of the total membership of any of these Committees by nomination. Such nominated members shall hold office for the remaining term of office unless the vacancies to which they are nominated are earlier filled by election by the House:Provided further that a Minister shall not be elected or nominated a member of any of these Committees and that if a member, after his election or nomination to the Committee, is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.233. [ Examination of estimates by Committees. [Substituted by item 65, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
- Each of these Committees may continue the examination of the estimates from time to time throughout the financial year and report to the House as its examination proceeds. It shall not be incumbent of these Committees to examine the entire estimates of any one year. The demands for grants may be finally voted notwithstanding the fact that any of these Committees has made no report.]233A. Functions of Committee on Public Undertakings.
- There shall be a Committee on Public Undertakings for the examination of the working of the Public Undertakings specified in the Fifth Schedule. The functions of the Committee shall be:-233B. Constitution of Committee.
234. Constitution of Committee of Privileges.
- At the commencement of the House or from time to time, as the case may be, the Speaker shall nominate a Committee of Privileges consisting of not more than fifteen members:[Provided that a Minister shall not be nominated a member of the Committee, and that if a member, after his nomination to the Committee, is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.] [Added by item 66, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]235. Examination of question by Committee.
236. Consideration of report.
237. Priority for consideration of report of Committee.
- A motion that the report of the Committee be taken into consideration shall be accorded the priority assigned to a matter of privilege under sub-rule (1) of Rule 160, unless there has been undue delay in bringing it forwarded:Provided that when a date has already been fixed for the consideration of the report it shall be given priority as a matter of privilege on the day so appointed.237A. [ Treatment of a report in respect of which no motion that the report be taken into consideration has been made. [Inserted by item 69, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
- The recommendations contained in a report of the Committee which has been presented to the House and in respect of which no motion has been made under sub-rule (1) of Rule 236 before the expiry of the first week of the session succeeding the session in which the same has been presented, shall be deemed to have been agreed to by the Assembly at the expiry of the first week of the session, unless any member moves before such expiry that the House disagrees, or agrees with amendment, with the said recommendations, in which case the matter shall be decided by the House.]238. Functions of Committee on Subordinate Legislation.
- There shall be a Committee on Subordinate Legislation to scrutinise and report to the House whether the powers to make regulations, rules, sub-rules, bye-laws, etc. conferred by the Constitution or delegated by Legislature are being properly exercised within such delegation.239. Constitution of Committee.
240. Numbering and publication of Orders.
- Each regulation, rule, sub-rule, bye-law etc. framed in pursuance of the provisions of the Constitution or the legislative functions delegated by Legislature to a subordinate authority [whether laid before the House or not,] [Substituted by item 70, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] hereinafter referred to as "Order" shall, subject to such rules as the Speaker may in consultation with the Leader of the House [prescribe,] [Substituted by item 70, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] be numbered centrally and published in the Gazette immediately after it is promulgated.241. Duties of Committee.
- [After each such order referred to in Rule 240 is promulgated the Committee shall select for scrutiny such of them as it may consider appropriate and in respect of each of them,] [Substituted by item 71, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette , Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] in particular consider-242. Report of Committee.
243. Power of Speaker to give directions.
- The Speaker may issue such directions as he may consider necessary for regulating the procedure in connection with all matters connected with the consideration of any question of subordinate legislation either in the Committee or in the House.244. Functions of Committee on Government Assurances.
- There shall be a Committee on Government Assurances to scrutinise the assurances, promises, undertakings, etc. given by Ministers, from time to time on the floor of the House and to report on-245. Constitution of Committee.
246. Functions of Rules Committee.
- There shall be a Committee on Rules to consider matters of procedure and conduct of business in the House and to recommend any amendments or additions to these rules that may be deemed necessary.247. Constitution of Committee.
- The Committee on Rules shall be nominated by the Speaker and shall consist of fifteen members including the Chairman of the Committee. The Speaker shall be the ex-officio Chairman of the Committee:[Provided that a Minister shall not be nominated a member of the Committee and that if a member after his nomination to the Committee, is appointed a Minister he shall cease to be member of the Committee from the date of such appointment.] [Added by item 66, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]248. Laying of report on the table.
249. Constitution of House Committee.
250. [ [Whole of Rule 250 deleted by item 72, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
Deleted.]251. Functions of Committee.
252. Power to appoint sub-committee.
253. [ Appeal against decision of Committee. [Substituted by item 75, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C (II), dated 1-9-1981, page 295 (1) 46.]
- An appeal against the decision of the House Committee shall lie to the Speaker whose decision shall be final.]253A. Constitution of Library Committee.
253B. Functions of the Committee.
- The functions of the Library Committee shall be-253C. Constitution of the Committee.
253D. Functions of the Committee.
- The Committee shall examine the steps taken by the State Government in connection with the welfare and over-all development of the Scheduled Castes.253E. Constitution of the Committee.
253F. Functions of the Committee.
- The Committee shall examine the steps taken by the State Government in connection with the welfare and over-all development of the Scheduled Castes.253G. Constitution of the Committee.
253H. Functions of the Committee.
- The functions of the Committee shall be to consider and advise on such matters concerning the affairs of the House as may be referred to it by the Speaker from time to time.]253I.
1. Composition. - (1) The Speaker may, in consultation with the Leader of the House, constitute as many Parliamentary Consultative Committees as he thinks fit, in respect of a Department or group of Departments of the State Government composed of members of the Assembly only.
2. Term. - The Parliamentary Consultative Committees shall be constituted once in every term of the Assembly, but it shall be open to the Speaker, in consultation with the Leader of the House, to nominate a fresh member or change the nomination of a member to a particular Parliamentary Consultative Committee as and when he may deem fit.
3. Functions and Powers. - (1) The functions of the Parliamentary Consultative Committees will be:-
(a)to act as a liaison between the members and the State Government;(b)to enable the members to obtain such information from the State Government, in relation to the policy, programmes, plans, performance, achievements, functioning and expenditure of the Department or Departments concerned, as the members may desire to have, and to provide a forum for discussion and exchange of views:Provided that it shall be within the competence of the Minister to claim privilege in respect of such information as he may deem fit.(c)to provide a forum of ventilation of grievances of public nature.4. Meetings and Working Procedure. - (1) The Parliamentary Consultative Committee shall meet only during the period when there is no session, but there shall be not less than two meetings of each Parliamentary Consultative Committee in a year.
Chapter XXV
General Rules of Procedure
Notices254. Notices by members.
255. Circulation of notices and papers to members.
256. Lapse of pending notices on prorogation of House.
- On the prorogation of the House, all pending notices, other than notices of intention to move for leave to introduce a Bill shall lapse and fresh notices shall be given for the next session:Provided that a fresh notice shall be necessary of intention to move for leave to introduce any Bill in respect of which sanction or recommendation has been granted under the Constitution if the sanction or recommendation, as the case may be, has ceased to be operative.257. Motion, resolution or amendment moved not to lapse.
- A motion, resolution or an amendment, which has been moved and is pending in the 1 louse shall not lapse by reason only of the prorogation of the House.258. Speaker to amend notices of questions and motions etc.
- If in the opinion of the Speaker any notice contains words, phrases or expressions which are argumentative, unparliamentary, ironical, irrelevant, verbose, or otherwise inappropriate, he may, in his discretion, amend such notice before it is circulated.Motions259. Repetition of motion.
- A motion raising a question substantially identical with one on which the House has given a decision in the same session shall in no case be repeated.260. Withdrawal of motion.
261. Adjournment of debate on motion.
- At any time after a motion has been made, a member may move that the debate on the motion be adjourned.262. Dilatory motion in abuse of the rules of House.
263. Motion that policy or situation or statement or any other matter be taken into consideration.
- A motion that the policy or situation or statement or any other matter be taken into consideration shall not be put to the vote of the House but the House shall proceed to discuss such matter immediately after the mover has concluded his speech and no further question shall be put at the conclusion of the debate at the appointed hour unless a member moved a substantive motion in appropriate terms to be approved by the Speaker and the vote of the House shall be taken on such motion.Anticipating Discussion264. Anticipating discussion.
- No member shall anticipate the discussion of any subject of which notice has been given provided that in determining whether a discussion is out of the order on the ground of anticipation, regard shall be had by the Speaker to the probability of the matter anticipated being brought before the House within a reasonable time.Amendments265. Scope of amendments.
266. Notice of amendments.
- Notice of an amendment to a motion shall be given one day before the day on which the motion is to be considered unless the Speaker allows the amendment to be moved without such notice.267. Selection of amendments.
- The Speaker shall have powers to select the amendments to be proposed in respect of any motion, and may, if he thinks fit, call upon any member who has given notice of an amendment to give such explanation of the object of the amendment as may enable him to form a judgement upon it.268. Putting of amendments.
- The Speaker may put amendments in such order as may think fit:Provided that the Speaker may refuse to put an amendment which in his opinion is frivolous.Rules to be observed by members269. Rules to be observed by members while present in House.
- Whilst the House is setting, a member-270. Member to speak when called by Speaker.
- When a member rises to speak, his name shall be called by the Speaker. If more members than one rise at the same time, the member whose name is so called shall be entitled to speak.271. Mode of addressing House.
272. Rules to be observed while speaking.
- A member while speaking shall not-273. Procedure regarding allegation against a person.
- No allegation of a defamatory or incriminatory nature shall be made by a member against any person unless the member has given previous intimation to the Speaker and also to the Minister concerned so that the Minister may be able to make an investigation into the matter for the purpose of a reply:Provided that the Speaker may at any time prohibit any member from making any such allegation if he is of opinion that such allegation is derogatory to the dignity of the House or that no public interest is served by making such allegation.274. Questions to be asked through the Speaker.
- When, for the purposes of explanation during discussion or for any other sufficient reason, any member has occasion to ask a question of another member on any matter then under consideration of the House, he shall ask the question through the Speaker.275. Irrelevance or repetition.
- The Speaker, after having called the attention of the House to the conduct of a member who persists in irrelevance or in tedious repetition either-of his arguments or of the arguments used by other members in debate, may direct him to discontinue his speech.276. Personal explanation.
- A member may, with the permission of the Speaker, make a personal explanation although there is no question before the House, but in this case no debatable matter may be brought forward, and no debate shall arise.Order of speeches and right of reply277. Order of speeches and right of reply.
278. Mover's reply concludes debate.
- [x x x] [Deleted by item 83, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981 page 295 (1) 46.] The reply of the mover of the original motion shall in all cases conclude the debate.Address by Speaker279. Address by Speaker.
- The Speaker may himself, or on a point being raised or on a request made by a member, address the House at any time on a matter under considerations, in the House with a view to aid members in their deliberations, and such expression of views shall not be taken to be in the nature of decision.Procedure when Speaker rises280. Procedure when Speaker rises.
281. Closure.
282. Limitations of debate.
- [(1)] [Inserted by item 84, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981 page 295 (1) 46.] Whenever the debate on any motion in connection with a Bill or on any other motion [becomes] [Substituted by item 84, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981 page 295 (1) 46.] unduly protracted, the Speaker may, after taking the sense of House, fix a time limit for the conclusion of discussion on any stage or all stages of the Bill or the motion, as the case may be.282A. [ Time limit for speeches. [Inserted by item 85, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
- Unless otherwise prescribed in these rules, the Speaker may, if he thinks fit, prescribe different time limit for speeches on different motions and other items of business.]Question for Decision283. Procedure for obtaining decision of House.
- A matter requiring the decision of the House shall be decided by means of a question put by the Speaker on a motion made by a member.284. Proposal and putting of question.
- When a motion has been made the Speaker shall propose the question for consideration, and put it for the decision of the House. If a motion embodies two or more separate propositions, those propositions may be proposed by the Speaker as separate questions.285. No speech after voice collected.
- A member shall not speak on a question after the Speaker has collected the voices both of the Ayes and of the Noes on that question.Division286. Division.
287. Division by going into the Lobbies.
288. Papers quoted to be laid on the Table.
- If a Minister quotes in the House a dispatch or other State paper which has not been presented to the House, he shall lay the relevant paper on the Table:Provided that this rule shall not apply to any documents which are stated by the Minister to be of such a nature that their production would be inconsistent with public interest:Provided further that where a Minister gives in his own words a summary or gist of such dispatch or State paper it shall not be necessary to lay the relevant papers on the Table.289. Treatment of papers and other things laid on the table of House.
289A. Procedure when Minister discloses source of advice or opinion given to him.
- If, in answer to a question or during debate, a Minister discloses the advice or opinion given to him by any officer of the Government or by any other person or authority, he shall ordinarily lay the relevant document or parts of document containing that opinion or advice, or a summary thereof on the Table.Objection to vote of a Member on grounds of personal, pecuniary or direct interest289B. Objection to vote of a Member.
- If the vote of a member in a division in the House is challenged on the ground of personal, pecuniary or direct interest in the matter to be decided, the Speaker may, if he considers necessary, call upon the member making the challenge to state precisely the ground of his objection, and the member whose vote has been challenged to state his case, and shall decide whether the vote of the member should be disallowed or not and his decision shall be final:Provided that the vote of a member or members is challenged immediately after the division is over and before the result is announced by the Speaker.Explanation. - For the purpose of this rule the interest of the member should be direct, personal or pecuniary and separately belong to the person whose vote is questioned and not in common with the public in general or with any class or section thereof or on a matter of State policy.Statement made by a Minister290. Statement made by a Minister.
- A statement may be made by a Minister on a matter of public importance with the consent of the Speaker but no question shall be asked at the time the statement is made.Withdrawal and Suspension of Members291. Withdrawal of member.
- The Speaker may direct any member, whose conduct is, in his opinion, grossly disorderly, to withdraw immediately from the House, and any member so ordered to withdraw shall do so forthwith and shall absent himself during the remainder of the days sitting.292. Suspension of member.
293. Power of Speaker to adjourn House or suspend sitting.
- In the case of a grave disorder arising in the House, the Speaker may, if he thinks it necessary to do so, adjourn the House or suspend any sitting for a time to be named by him.Points of Order294. Points of order and decisions thereon.
295. Raising a matter which is not a point of order.
- A member who wishes to bring to the notice of the House any matter which is not a point of order shall give notice to the Secretary in writing stating briefly the point which he wishes to raise in the House together with reasons for wishing to raise it, and he shall be permitted to raise it only after the Speaker has given his consent and at such time and date as the Speaker may fix.Maintenance of Order296. Speaker to preserve order and enforce decisions.
- The Speaker shall preserve order and shall have all powers necessary for the purpose of enforcing his decisions.Report of Proceedings297. Report of proceedings of House.
- The Secretary shall cause to be prepared a full report of the proceedings of the House at each of its sittings and shall, as soon as practicable, publish it in such form and manner as the Speaker may, from time to time, direct.298. Expunction of words from debates.
- If the Speaker is of opinion that words have been used in debate which are defamatory or indecent or unparliamentary or undignified, he may, in his discretion, order that such words be expunged from the proceedings of the House.299. Indication in printed debates of expunged proceedings.
- The portion of the proceedings of the House so expunged shall be marked by asterisk and an explanatory foot-note shall be inserted in the proceedings as follows:-"Expunged as ordered by the Chair"Printing and Publication of Assembly Papers300. Printing and publication of Assembly papers.
301. Custody of papers.
- The Secretary shall have custody of all records, documents and papers belonging to the House or any of its Committees or Assembly Secretariat and he shall not permit any such records, documents or papers to be taken from the Assembly House without the permission of the Speaker.Chamber of the House302. Restriction on use of the Chamber of House.
- The Chamber of the House shall not be used for any purpose other than the sittings of the House.Admission of Strangers303. Admission of Strangers.
- The admission of strangers during the sittings of the House to those portions of the House which are not reserved for the exclusive use of members shall be regulated in accordance with orders made by the Speaker.304. Withdrawal of strangers.
- The Speaker may, whenever fie thinks fit, order any stranger to withdraw or any gallery to be cleared.305. Removal and taking into custody of strangers.
- The Sergeant- at-Arms or an officer of the Assembly Secretariat authorised in this behalf by the Speaker shall remove from the precincts of the House or take into custody, any stranger whom he may see, or who may be reported to him to be, in any portion of the precincts of the House which is reserved for the exclusive use of members, and also any stranger who, having been admitted into any portion of the precincts of the House, misconducts himself or wilfully infringes the regulations made by the Speaker under Rule 304 or does not withdraw when the strangers are directed to withdraw under Rule 304 while House is sitting.Suspension of Rules306. Suspension of rules.
- Any member may, with the consent of the Speaker move that any rule may be suspended in its application to a particular motion before the House and if the motion is carried the rule in question shall be suspended for the time being.Residuary Powers307. Residuary powers.
- All matters are specifically provided for in these rules and all questions relating to the detailed working of these rules shall be regulated in such manner as the Speaker may, from time to time, direct.Interpretation and Removal of Difficulties308. Interpretation and removal of difficulties.
- If any doubt arises as to the interpretation of any of the provisions of these rules, the decision of the Speaker shall be final.[First Schedule] [Substituted by item 88, amending rules vide Notification S.O. 118, published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]Form of Petition[See Rule 97]To,The Rajasthan Legislative AssemblyThe humble petition of(Here insert name and designation or description of petitioner(s) in concise form e.g. "A.B. and others" or "the inhabitants of ............. or "municipality of ........" etc.)showeth(Here insert concise statement of case)and accordingly your petitioner (s) request (s) that(Here insert "that the Bill be or be not proceeded with" or "that special provision be made in the Bill to meet the case of your petitioner (s)" or any other appropriate prayer regarding the Bill or matter before the House or a matter of general public interest)| Name of Petitioner | Address | Signature or thumb impression |
| Number of Signatories | District or town |