Section 161 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
161. [ Questions of privilege to be considered by House or Committee. [Substituted by item 52, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
- If leave under Rule 160 is granted, the House may consider the question and come to a decision or refer it to the Committee of Privileges on a motion made either by the member who has raised the question of privilege or by any other member.]
