Section 180A in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
180A. Objection to membership of Committee.
- Where an objection is taken to the inclusion of a member in a Committee on the ground that [the] [Inserted by item 55, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, part IV-C(II), dated 1-9-1981, page 295(1) 46.] member has a personal, pecuniary or direct interest of such an intimate character that it may pre-judicially affect the consideration of any matters to be considered by the Committee, the procedure shall be as follows:-(a)the member who has taken objection shall precisely state the ground of his objection and the nature of the alleged interest, whether personal, pecuniary or direct, of the proposed member in the matters coming up before the Committee;(b)after the objection has been stated, the Speaker shall give an opportunity to the member proposed on the Committee, against whom the objection has been taken, to state the position;(c)if there is dispute on facts, the Speaker may call upon the member taking objection and the member against whose appointment on the Committee objection has been taken, to produce documentary or other evidence in support of their respective case;(d)after the Speaker has considered the evidence so tendered before him, he shall give his decision which shall be final;(e)until the Speaker has given his decision the member against whose appointment on the Committee objection has been taken shall continue to be a member thereof if elected or nominated and take part in discussion, but shall not be entitled to vote; and(f)if the Speaker holds that the member against whose appointment objection has been taken has a personal, pecuniary or direct interest in the matter before the Committee, he shall cease to be a member thereof forthwith:Provided that the proceedings of the sitting of the Committee at which such member was present shall not in any way be affected by the decision of the Speaker.Explanation. - For the purposes of this rule interest of the member should be direct, personal or pecuniary and separately belong to the person whose inclusion in the Committee is objected to and not in common with the public in general or with any class or section thereof or on a matter of State policy.
