Section 252 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
252. Power to appoint sub-committee.
(1)The Committee may appoint one or more sub-committees, each having the powers of the undivided Committee, to examine any special points relating to residential accommodation, food, medical aid and other amenities in members residences 4[and hostels in Jaipur in particular and to other amenities and facilities that are or may be provided to members] and the reports of such subcommittees shall be deemed to be the reports of the whole Committee, if they are approved at a sitting of the whole Committee.(2)The order of reference to a sub-committee shall clearly state the point or points for [investigation.] [Inserted by item 74, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] The report of the sub- committee shall be considered by the whole Committee.
