Section 241 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
241. Duties of Committee.
- [After each such order referred to in Rule 240 is promulgated the Committee shall select for scrutiny such of them as it may consider appropriate and in respect of each of them,] [Substituted by item 71, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette , Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] in particular consider-(i)whether it is in accord with the general objects of the Constitution of the Act pursuant to which it is made;(ii)whether it contains matter which is in the opinion of the Committee should more properly be dealt with in an Act of Legislature;(iii)whether it contains imposition of any tax;(iv)whether it directly or indirectly bars the jurisdiction of the court;(v)whether it gives retrospective effect to any of the provisions in respect of which the Constitution or the Act does not expressly give any such power;(vi)whether it involves expenditure from the Consolidated Fund of the State or the Public Revenues;(vii)whether it appears to make some unusual or unexpected use of the powers conferred by the Constitution or the Act pursuant to which it is made;(viii)whether there appears to have been unjustifiable delay in its publication or in laying it before Legislature;(ix)whether for any reason its form or purport calls for any elucidation.
