Section 86 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
86. Scope of debate.
- The discussion on a motion that the Bill or the Bill as amended, as the case may be, be passed shall be confined to the submission of arguments either in support of the Bill or for the rejection of the Bill. In making speech a member shall not refer to the details of the Bill further than is necessary for the purpose of his arguments which shall be of a general character.
