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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Rajasthan - Subsection

Section 180(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(2)No member shall be appointed to a Committee if he is not willing to serve on it. The proposer shall ascertain whether the member whose name is proposed by him is willing to serve on the Committee.