Section 265 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
265. Scope of amendments.
(1)An amendment shall be relevant to, and within the scope of, the motion to which it is proposed.(2)An amendment shall not be moved which has merely the effect of a negative vote.(3)An amendment on a question shall not be inconsistent with previous decision on the same question.(4)An amendment to an amendment may be moved with the permission of the Speaker and no prior notice is required in such a case.
