Section 185 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
185. Discharge of members absent from sittings of Committee.
- If a member is absent from two or more consecutive spells of sittings of a Committee without the permission of the Chairman, a motion may be moved in the House for the discharge of such member from the Committee:Provided that where the members of the Committee are nominated by the Speaker, such member may be discharged by the Speaker.
