Section 210 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
210. [ Unfinished work of Committee. [Substituted by item 59, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.]
- Where a Committee has not been able to complete its work before the expiry of its term or before the dissolution of the Assembly, the new Committee may take up the work at the stage where the outgoing Committee left it. Any preliminary report, memorandum or note that the Committee may have prepared or any evidence that the Committee may have taken shall be made available to the new Committee.]
