Section 110(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)The Speaker shall decide whether a resolution or a part thereof is or is not admissible under these rules and may disallow any resolution or a part thereof when in his opinion it is an abuse of the right of moving a resolution or is calculated to obstruct or pre-judicially affect the procedure of the House or is in contravention of these rules:Provided that the Speaker may, in his discretion, amend the resolution in form or give member concerned an opportunity of amending it.
