Section 35 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
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.]
