Section 145 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
145. Cut motions.
- A motion may be moved to reduce the amount of a demand in any of the following ways:-(a)that the amount of the demand be reduced to Re.l/- representing disapproval of the policy underlying the demand. Such a motion shall be known as "Disapproval of Policy Cut." A member giving notice of such a motion shall indicate the precise terms the particulars of the policy which he proposes to discuss. The discussion shall be confined to the specific point or points mentioned in the notice and it shall be open to members to advocate an alternative policy;(b)that the amount of the demand be reduced by a specified amount representing the economy that can be effected. Such specified amount may be either a lump sum reduction in the demand or omission or reduction of an item in demand. The motion shall be known as "Economy Cut". The notice shall indicate briefly and precisely the particular matters on which discussion is sought to be raised and speeches shall be confined to the discussion as to how economy can be effected;(c)that the amount of the demand be reduced by Rs. 100/- in order to ventilate specific grievance which is within the sphere of the responsibility of the Government. Such a motion shall be known as "Token Cut" and the discussion thereon shall be confined to the particular grievance specified in the motion.
