Section 237 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
237. Priority for consideration of report of Committee.
- A motion that the report of the Committee be taken into consideration shall be accorded the priority assigned to a matter of privilege under sub-rule (1) of Rule 160, unless there has been undue delay in bringing it forwarded:Provided that when a date has already been fixed for the consideration of the report it shall be given priority as a matter of privilege on the day so appointed.
