Section 262(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)If the Speaker is of opinion that a motion for re-committal of a Bill to a Select Committee of the House or circulation or re-circulation of the Bill after the Select Committee of the House has reported thereon is in the nature of a dilatory motion in abuse of the rules of the House in as much as the Select Committee of the House has dealt with the Bill in a proper manner or that no unforeseen or new circumstance has arisen since the Bill emerged from such Committee, he may forthwith put the question thereon or decline to propose the question.
