Section 188 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
188. Power to appoint sub-committees.
(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.(2)The order of reference to a sub-committee shall clearly state the point or points for investigation. The report of the sub-committee shall be considered by the whole Committee.
