Section 194 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
194. Power to take evidence or call for documents.
(1)A witness may be summoned by an order signed by the Secretary and shall produce such documents as are required for the use of a Committee.(2)It shall be in the discretion of the Committee to treat any evidence tendered before it as secret or confidential.(3)No document submitted to the Committee shall be withdrawn or altered without the knowledge and approval of the Committee.
