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[Cites 0, Cited by 0] [Section 253G] [Entire Act]

State of Rajasthan - Subsection

Section 253G(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(1)There shall be a General Purpose Committee consisting of Speaker, Deputy Speaker, members of the Panel of Chairman of all standing Parliamentary Committees the Rajasthan Legislative Assembly (except the Parliamentary Consultative Committees), Leaders of recognised parties and groups in the Rajasthan Legislative Assembly and such other members as may be nominated by the Speaker who shall be the ex-officio Chairman of the Committee.