Section 38 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
38. Speaker to decide admissibility of questions.
(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.(2)If a question is disallowed, the Secretary shall give intimation to the member that his question has been disallowed and shall also state the reason or reasons thereof.(3)[ x x x] [Deleted by item 21, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
