Section 48(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)[ If the Minister is unable to answer the question at short notice, he shall give reasons thereof in writing to the Speaker and if the Speaker is still of opinion that the question is of sufficient public importance to be orally answered in the House, he may fix the date when the question shall be asked and answer given thereto:Provided that where two such questions have been fixed for a particular day, the relative priority of such questions shall be such as may be determined by the Speaker.] [Added by item 23, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 291 (1) 46.]
