Section 144 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
144. Voting of demands for grants.
- [(1) The House shall, on the recommendation of the Business Advisory Committee, allot so many days as may be adequate for the discussion and voting of demands for grants.] [Substituted by item 49, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.](2)On the last day of the allotted days, the Speaker shall forthwith put every question necessary to dispose of all the outstanding matters in connection with the demands for grants.(3)Motions may be moved to reduce any demand for grant.(4)No amendments to motions to reduce any demand for grant shall be permissible.(5)When several motions relating to the same demand for grant are offered they shall be discussed in the order in which the heads to which they relate appear in the Budget.
