Section 131 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
131. Calling attention to matters of urgent public importance.
(1)A member may, with the previous permission of the Speaker, call the attention of a Minister to any matter of urgent public importance and the Minister may make a brief statement or ask for time to make a statement at a later hour or date.(2)There shall be no debate on such statement at the time it is made.(3)Not more than one such matter shall be raised at the same sitting.(4)In the event of more than one matter being presented for the same day priority shall be given to the matter which is, in the opinion of the Speaker more urgent and important.(5)The proposed matter shall be raised after the questions and before the list of business is entered upon and at no other time during the sitting of the House.
