Section 146 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
146. Conditions of admissibility of cut motions.
- In order that a notice of motion for reduction of the amount of demand may be admissible, it shall satisfy the following conditions, namely:-(i)it shall relate to one demand only;(ii)it shall be clearly expressed and shall not contain arguments, inferences, ironical expressions, imputations, epithets or defamatory statements;(iii)it shall be confined to one specific matter which shall be stated in precise terms;(iv)it shall not reflect on the character or conduct of any person whose conduct can only be challenged on a substantive motion;(v)it shall not make suggestions for the amendment or repeal of existing laws;(vi)it shall not refer to a matter which is not primarily the concern of the State Government;(vii)it shall not relate to expenditure charged on the Consolidated Fund of the State;(viii)it shall not relate to a matter which is under adjudication by a court of law having jurisdiction in any part of India;(ix)it shall not raise a question of privilege;(x)it shall not revive discussion on a matter which has been discussed in the same session and on which a decision has been taken;(xi)it shall not anticipate a matter which has been previously appointed for consideration in the same session;(xii)it shall not ordinarily seek to raise a discussion on a matter pending before any statutory tribunal or statutory authority performing any judicial or quasi-judicial functions or any commission or court of enquiry appointed to enquire into, or investigate any matter:Provided that the Speaker may, in his discretion, allow such matter being raised in the House as is concerned with the procedure or stage of enquiry if the Speaker is satisfied that it is not likely to prejudice the consideration of such matter by the statutory tribunal, statutory authority, commission or court of enquiry; and(xiii)it shall not relate to a trifling matter.
