Section 236 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
236. Consideration of report.
(1)After the report has been presented the Chairman or any member of the Committee or any other member [shall move] [Substituted by item 68, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] that the report be taken into consideration, whereupon the Speaker may put the question to the House.(2)Before putting the question to the House, the Speaker may permit a debate on the motion, not exceeding half an hour in duration, and such debate shall not refer to the details of the report further than is necessary to make out a case for the consideration of the report by the House.(3)After the motion made under sub-rule (1) is agreed to, the Chairman or any member of the Committee or any other member, as the case may be, may move that the House agrees, or disagrees or agrees with amendments, with the recommendations contained in the report.
