Section 201 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
201. Special reports.
- A Committee may, if it thinks fit, make a special report on any matter that arises or comes to light in the course of its work which it may consider necessary to bring to the notice of the Speaker or the House, notwithstanding that such matter is not directly connected with, or does not fall within or is not incidental to, its terms of reference.
