Section 269(ix) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(ix)shall not obstruct proceeding, [hiss] [Substituted by item 81, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981 page 295 (1) 46.] or interrupt and shall avoid making running commentaries when speeches are being made in the House;
