Section 83 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
83. Voting on group of clauses and schedules.
- The Speaker may, if he thinks fit, put as one question clauses and/or schedule, or clauses and/or schedules as amended, as the case may be, together to the vote of the House:Provided that if a member requests that any clause or schedule, or any clause or schedule as amended, as the case may be, be put separately, the Speaker shall put that clause or schedule, or clause or schedule as amended, as the case may be, separately.
