Section 156 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
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.
