Section 222 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
222. Notice of amendments by members other than members of Committee.
- When a Bill has been referred to a Select Committee, any notice given by a member of any amendment to a clause in the Bill shall stand referred to the Committee provided that where notice of amendment is received from a member who is not a member of the Select Committee, such amendment shall not be taken up by the committee unless moved by a member of the Committee.
