Section 231 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
231. [ Formation of Committees on Estimates. [Substituted by item 65, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
- There shall be two Committees on Estimates, namely Committee on Estimates 'A' and Committee on Estimates 'B' for the examination of estimates pertaining to different Departments as mentioned in the Fourth Schedule:Provided that the Speaker or the House may at any time vary the allocation of estimates pertaining to individual departments among different Committees inter se as also allocate estimates or subjects pertaining to Department or Departments not mentioned above to any of these Committees:Provided further that any Estimates Committee, may, with the previous permission in writing of the Speaker, undertake examination of any subject pertaining to any department, allocated to the other Committee, in which case such subject or department shall, so long as the examination persists, be deemed to have been allocated to the former:Provided further again that the Committees shall not exercise their functions in relating to Public Undertakings as are allocated to the Committee on Public Undertakings by those Rules or by the Speaker.] [Substituted by item 61, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.]
