Section 279 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
279. 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 rises
