Section 122 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
122. Speaker to decide admissibility of motion.
- The Speaker shall decide whether a motion or a part thereof is or is not admissible under these rules and may disallow any motion or a part thereof when in his opinion it is an abuse of the right of moving a motion or is calculated to obstruct or pre-judicially affect the procedure of the House or is in contravention of these rules.
