Section 233 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
233. [ Examination of estimates by Committees. [Substituted by item 65, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
- Each of these Committees may continue the examination of the estimates from time to time throughout the financial year and report to the House as its examination proceeds. It shall not be incumbent of these Committees to examine the entire estimates of any one year. The demands for grants may be finally voted notwithstanding the fact that any of these Committees has made no report.](ff)Committee on Public Undertakings
