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State of Rajasthan - Section

Section 34 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

34. Allotment of days for oral answers to questions.

- The time available for answering questions shall be allotted on different days in rotation for the answering of questions relating to such department or departments as the Speaker may, from time to time, provide, and on each such day, unless the Speaker with the consent of the Minister concerned otherwise directs, only questions relating to the department or departments for which time has been allotted on that day shall be placed on the list of questions for oral answer.