Section 252(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)The Committee may appoint one or more sub-committees, each having the powers of the undivided Committee, to examine any special points relating to residential accommodation, food, medical aid and other amenities in members residences 4[and hostels in Jaipur in particular and to other amenities and facilities that are or may be provided to members] and the reports of such subcommittees shall be deemed to be the reports of the whole Committee, if they are approved at a sitting of the whole Committee.
