Section 237A in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
237A. [ Treatment of a report in respect of which no motion that the report be taken into consideration has been made. [Inserted by item 69, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
- The recommendations contained in a report of the Committee which has been presented to the House and in respect of which no motion has been made under sub-rule (1) of Rule 236 before the expiry of the first week of the session succeeding the session in which the same has been presented, shall be deemed to have been agreed to by the Assembly at the expiry of the first week of the session, unless any member moves before such expiry that the House disagrees, or agrees with amendment, with the said recommendations, in which case the matter shall be decided by the House.](h)Committee on Subordinate Legislation
