Section 236(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)After the report has been presented the Chairman or any member of the Committee or any other member [shall move] [Substituted by item 68, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] that the report be taken into consideration, whereupon the Speaker may put the question to the House.
