Section 151 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
151. Supplementary, additional, excess and exceptional grants and votes of credit.
- Supplementary, additional, exceptional grants and votes of credit shall be regulated by the same procedure as is applicable in the case of demands for grants, subject to such adaptations, whether by way of modification, addition or omission, as the Speaker may deem to be necessary or expedient.
