Section 38(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)The Speaker shall decide whether a question, or a part thereof, is or is not admissible under these rules and may disallow any question, or part thereof, when in his opinion it is an abuse of the right of questioning or calculated to obstruct or pre-judicially affect the procedure of the House or is in contravention of these rules.
