Section 23 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
23. [ Allotment of time for private members' business. [Whole Rule 23 substituted by item 13, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(1), dated 1-9-1981 page 295 (1) 46.]
- The House may, on the advice of the Business Advisory Committee, allot as many days as may be possible for private members' business and may allot different days for the disposal of different classes of such business and on days so allotted for any particular class of business, business of that class shall have precedence.Provided that two days in a month shall be allotted for the transaction of private members' business subject to such variations as the Speaker may consider necessary or convenient.]
