Section 258 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
258. Speaker to amend notices of questions and motions etc.
- If in the opinion of the Speaker any notice contains words, phrases or expressions which are argumentative, unparliamentary, ironical, irrelevant, verbose, or otherwise inappropriate, he may, in his discretion, amend such notice before it is circulated.Motions
