Section 37(2)(vi) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2)(vi) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(vi)it shall not ask as to the character or conduct of any person except in his official or public capacity, or reflect on the character or conduct of any person whose conduct can only be challenged on a substantive motion;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 37(2)(vi) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959