Section 242 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
242. Report of Committee.
(1)If the Committee is of opinion that any order should be annulled wholly or in part, or should be amended in any respect, it shall report that opinion and the grounds thereof to the House.(2)If the Committee is of opinion that any other matter relating to any orders should be brought to the notice of the House it may report that opinion and matter to the House.
