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State of Rajasthan - Section

Section 220 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

220. Other members may be present at a sitting.

- Members who are not members of the Select Committee may be present during the deliberations of the Committee but shall not address the Committee nor sit in the body of the Committee:Provided that a Minister may, with the permission of the Chairman, address the Committee of which he may not be a member.