Section 228(4) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(4)[ The Committee shall also meet as often as necessary to consider representations, letters and telegrams from various individuals, associations etc., which are not covered by the rules relating to petitions, and give direction for their disposal:Provided that representations which fall in the following categories shall not be considered by the Committee,, but shall be filed on receipt in the Secretariat:-(i)anonymous letter or letters on which names and/or address of senders are not given or are illegible, and(ii)endorsement copies of letters addressed to authorities other than the Speaker or House unless there is a specific request on such a copy praying for redress of the grievance.
