Section 153A in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
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.](c)Appropriation Bill
