Section 198 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
198. Procedure for examining witnesses.
- The examination of witnesses before Committee shall be conducted as follows:-(i)The Committee shall, before a witness is called for examination decide the mode of procedure and the nature of questions that may be asked of the witness.(ii)The Chairman of the Committee may first ask the witness such question or questions as he may consider necessary with reference to the subject matter under consideration or any subject connected therewith according to the mode of procedure mentioned in clause (i) of this rule.(iii)The Chairman may call other members of the Committee one by one to ask any other questions.(iv)A witness may be asked to place before the Committee any other relevant points that have not been covered and which a witness thinks are essential to be placed before the Committee.(v)A verbatim record of proceedings of the Committee shall, when a witness is summoned to give evidence, be kept.(vi)The evidence tendered before the Committee may be made available to all members of the Committee.
