Section 188(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)A Committee may appoint one or more sub-committees, each having the powers of the undivided Committee, to examine any matters that may be referred to them, and the reports of such sub-committees shall be deemed to be the reports of the whole Committee, if they are approved at a sitting of the whole Committee.
