Section 289 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
289. Treatment of papers and other things laid on the table of House.
(1)A paper or document to be laid on the table shall be duly authenticated by the member presenting it.(2)All papers, documents and other things laid on the table shall be considered public and shall not be allowed to be withdrawn or returned except with the permission of the Speaker:Provided that the Speaker may dispose of things other than papers and documents in such manner as he may consider necessary or appropriate.Procedure when Minister discloses sources of advice or opinion given to him
