Section 289B in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
289B. Objection to vote of a Member.
- If the vote of a member in a division in the House is challenged on the ground of personal, pecuniary or direct interest in the matter to be decided, the Speaker may, if he considers necessary, call upon the member making the challenge to state precisely the ground of his objection, and the member whose vote has been challenged to state his case, and shall decide whether the vote of the member should be disallowed or not and his decision shall be final:Provided that the vote of a member or members is challenged immediately after the division is over and before the result is announced by the Speaker.Explanation. - For the purpose of this rule the interest of the member should be direct, personal or pecuniary and separately belong to the person whose vote is questioned and not in common with the public in general or with any class or section thereof or on a matter of State policy.Statement made by a Minister
