Section 221 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
221. Notice of amendments and procedure generally.
(1)If notice of a proposed amendment has not been given before the day on which the Bill is taken up by the Select Committee any member may object to the moving of the amendment and such objection shall prevail unless the Chairman allows the amendment to be moved.(2)In other respects, the procedure in a Select Committee shall, as far as practicable, be the same as is followed in the House during the consideration stage of a Bill, with such adaptations, whether by way of modification, addition or omission, as the Speaker may consider necessary or convenient.
