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State of Rajasthan - Section

Section 140 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

140. Demands for Grants.

(1)No demand for a grant shall be made except on the recommendation of the Governor.
(2)A separate demand shall ordinarily be made in respect of the grant proposed for each department, provided that the Finance Minister may include in one demand grants proposed for two or more departments or make a demand in respect of expenditure which cannot readily be classified under particular departments.
(3)Each demand shall contain first a statement of the total grant proposed and then a statement of the detailed estimate under each grant divided into items.
(4)The Budget shall be presented to the House in such form as the Finance Minister may, after considering the suggestions, if any, of the Estimates Committee, settle.