Section 218 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
218. Variation in the allocation of Time Order.
- No variation in the allocation of time Order shall be made except on a motion made, with the consent of the Speaker, and accepted by the House:Provided that the Speaker may, after taking the sense of the House, increase the time, not exceeding one hour, without any motion being moved:[Provided further that the Speaker may, on being satisfied as to the urgent need therefor, make such variation in the allocation of time-order as he may deem appropriate.] [Substituted by item 62, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.](c)Select Committees on Bills
