Section 126 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
126. [ Discussion of Reports etc. [Substituted by item 40, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981 page 295 (1) 46.]
- In any session or sessions of the House the House shall discuss every year such of the following reports etc., as have been laid on the Table of the House, on the recommendation of the Business Advisory Committee, namely:-(a)Annual Report of the Rajasthan Public Service Commission;(b)Report of the Commissioner for Scheduled Castes and Scheduled Tribes;(c)Report of the Lokayukta and the Up-Lokayukta;(d)The Annual Accounts and Reports of the following:-(1)Rajasthan State Road Transport Corporation;(2)Rajasthan State Electricity Board, along with the Annual Financial Statement thereof;(3)Rajasthan Small Scale Industries Corporation;(4)Rajasthan Financial Corporation;(5)Rajasthan State Agro-Industries Corporation;(6)Rajasthan State Industrial Development and Investment Corporation;(7)Rajasthan State Mines and Minerals Ltd.;(8)Rajasthan State Mineral Development Corporation;(9)Rajasthan Housing Board;(10)Rajasthan Co-operative Dairy Federation;(11)Rajasthan State Tanneries Ltd.;(12)Rajasthan State Text Book Board:Provided that the Speaker may, on the advice of the Business Advisory Committee, include for discussion during a particular year any other Board, Corporation or Public Undertaking in the above list.]
