Section 228(5) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(5)The Speaker may, before referring any petition to the Committee on Petitions also, if necessary, ascertain facts from the State Government and inform the member presenting the petition appropriately.] [Whole of sub-rule (4) to rule 228 added by item 63, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.](e)Committee on Public Accounts
