Section 234 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
234. Constitution of Committee of Privileges.
- At the commencement of the House or from time to time, as the case may be, the Speaker shall nominate a Committee of Privileges consisting of not more than fifteen members:[Provided that a Minister shall not be nominated a member of the Committee, and that if a member, after his nomination to the Committee, is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.] [Added by item 66, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
