Section 251(1)(ii) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(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.]