Section 36 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
36. Questions to private members.
- A question may be addressed to a private member provided the subject matter of the question relates to some bill, resolution or other matter connected with the business of the House for which that member is responsible; and the procedure in regard to such question shall, as far as may be, the same as that followed in the case of questions addressed to a Minister with such variations as the Speaker may consider necessary or convenient.
