Section 289A in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
289A. Procedure when Minister discloses source of advice or opinion given to him.
- If, in answer to a question or during debate, a Minister discloses the advice or opinion given to him by any officer of the Government or by any other person or authority, he shall ordinarily lay the relevant document or parts of document containing that opinion or advice, or a summary thereof on the Table.Objection to vote of a Member on grounds of personal, pecuniary or direct interest
