Section 235(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)[ Where the House or the Speaker, as the case may be, has not fixed any time for the presentation of the report by the Committee, the report shall be presented within a period of six months in the case of a motion referred to the Committee by the Speaker under Rule 162, or where the question of privilege has been referred by the House, not later than the last day of the first week of the session commencing after the expiry of six months from the last day of session in which the question has been so referred:Provided that where the Committee has not been able to finish its work, the Speaker or the House, as the case may be, may, on a motion made by the Chairman, extend the time for the presentation of the report.
