Section 235 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
235. Examination of question by Committee.
(1)The Committee shall examine every question referred to it and determine with reference to the facts of each case whether a breach of privilege is involved and, if so, the nature of the breach, and the circumstances leading to it and make such recommendations as it may deem fit.(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.(3)Where a question has been referred to the Committee on the complaint made by a member or any other person, it shall not be open to the complainant to withdraw' the complaint at any stage of the examination of the same by the Committee.(4)The report may also state the procedure to be followed by the House in giving effect to the recommendations made by the Committee.(5)The report may also state the procedure to be followed by the House in giving effect to the recommendations made by the Committee.] [Substituted by item 67, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
