Section 195 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
195. Power to send for persons, papers and records.
- A Committee shall have power to send for persons, papers and records:Provided that if any question arises whether the evidence of a person or the production of a document is relevant for the purposes of the Committee, the question shall be referred to the Speaker whose decision shall be final:Provided further that Government may decline to produce a document on the ground that its disclosure would be prejudicial to the safety or interest of the State, [in which case the matter shall be referred to the Speaker whose decision shall be final.] [Added by item 7, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
