Section 105A in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
105A. [ Reference of petitions to Committee by Speaker. [Substituted by item 31 amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
- The Speaker may refer any petition to the Committee on petitions even if the same has not been presented to the House by a member or reported by the Secretary under Rule 105.]
