Section 28 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
28. List of Business.
(1)A list of business for the day shall be prepared by the Secretary, and a copy thereof shall be made available for the use of every member.(2)Save as otherwise provided in these rules, no business not included in the list of business for the day shall be transacted at any sitting without the permission of the Speaker.(3)Save as otherwise provided in these rules no business requiring notice shall be set down for a day earlier than the day after that on which the period of the notice necessary for that class of business expires.(4)[ The Speaker may, after being satisfied that circumstances exist wherein it is expedient or unavoidable to do so, may not include in the list of business for the allotted day any item of business covered by the report of the Business Advisory Committee as adopted by the House or may direct that a particular item of business already appearing on the list of business shall not be taken up for discussion, or that the order given in the list of business be varied.] [Substituted by Item 17, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.][Chapter VII [Substituted by Item 18, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.] Questions(a)General]
