Section 30 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
30. [ Form of notice of Question. [Inserted by item 19 by amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
- Notice of a question shall be given in writing to the Secretary and shall specify the official designation of the Minister to whom it is addressed.](b)[ Starred and Un-starred Questions] [Substituted by item 18 by amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
