Section 251(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)The functions of the House Committee shall be-(i)to deal with all questions relating to residential accommodation for members of Assembly; and(ii)to exercise supervision over facilities for accommodation, food, medical aid and other amenities accorded to members in members residences and hostels in Jaipur, [in particular and over other amenities and facilities provided to members under rules.] [Inserted by item 73, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
