Section 235(5) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(5)The report may also state the procedure to be followed by the House in giving effect to the recommendations made by the Committee.] [Substituted by item 67, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
