Section 202 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
202. Report of Committee.
- [(1) Where the House has fixed any time for the presentation of a report by a Committee, the report shall be presented within the said period:Provided that the House may, on a motion made by the Chairman, or in his absence by any other member of the Committee, extend the time for the presentation of the report.] [Substituted by item 58, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C (II), dated 1-9-1981 page 295(1) 46.](2)Reports may be either preliminary or final.(3)The report of the Committee shall be signed by the Chairman on behalf of the Committee:Provided that in case the Chairman is absent or is not readily available, the Committee shall choose another member to sign the report on behalf of the Committee.
