Section 69 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
69. Motions that may be moved after presentation of report of a Select Committee.
(1)After the presentation of the final report of a Select Committee of the House on a Bill, the member in charge may move.-(a)that the Bill as reported by the Select Committee of the House be taken into consideration:Provided that any member may object to the report being so taken into consideration if a copy of the report has not been made available for use of members for two days before the day on which the motion is made and such objection shall prevail, unless the Speaker allows the report to be taken into consideration; or(b)that the Bill as reported by the Select Committee of the House be recommitted to the same Select Committee or to a new Select Committee either-(i)without limitation, or(ii)with respect to particular clauses or amendments only, or(iii)with instructions to the Committee to make some particular or additional provision in the Bill, or(c)that the Bill as reported by the Select Committee of the House be circulated or re-circulated as the case may be, for the purpose of eliciting opinion or further opinion thereon.(2)If the member in charge moves that the Bill as reported by the Select Committee of the House be taken into consideration, any member may move as an amendment that the Bill be recommitted or be circulated or re-circulated for the purpose of eliciting opinion or further opinion thereon.
