Section 224(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)As soon as may be, after a Bill has been referred to a Select Committee, the Select Committee shall meet from time to lime in accordance with Rule 189 to consider the Bill and shall make a report thereon within the time fixed by the House:Provided that where the House has not fixed any time for the presentation of the report by a Select Committee, the report shall be presented before the expiry of three months from the dale on which the House adopted the motion for the reference of the Bill to the Select Committee:Provided further that the House may at any time, on a motion being made, direct that the time for the presentation of the report by the Select Committee be extended to a date specified in the motion.
