Section 41 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
41. Order in which questions shall be called.
- Questions for oral answer shall be called, if the time made available for questions permits, in the order in which they stand on the list before any other business is entered upon at the sitting:Provided that a question not reached for oral answer may be answered after the end of the Question Hour with the permission of the Speaker, if the Minister represents to the Speaker that the question is one of special public interest to which he desires to give a reply.
