Section 252(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)The order of reference to a sub-committee shall clearly state the point or points for [investigation.] [Inserted by item 74, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.] The report of the sub- committee shall be considered by the whole Committee.
