Section 215 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
215. Motion moved in House on Report.
- At any time after the report has been presented to the House, a motion may be moved that the House agrees or agrees with amendments or disagrees with the report:Provided that an amendment may be moved that the report be referred back to the Committee either without limitation or with reference to any particular matter:Provided further that not more than half an hour shall be allotted for the discussion of the motion and no member shall speak for more than five minutes on such motion.
