Section 263 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
263. Motion that policy or situation or statement or any other matter be taken into consideration.
- A motion that the policy or situation or statement or any other matter be taken into consideration shall not be put to the vote of the House but the House shall proceed to discuss such matter immediately after the mover has concluded his speech and no further question shall be put at the conclusion of the debate at the appointed hour unless a member moved a substantive motion in appropriate terms to be approved by the Speaker and the vote of the House shall be taken on such motion.Anticipating Discussion
