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State of Rajasthan - Section

Section 213 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

213. Functions of Committee.

- [(1) It shall be the function of the Committee or recommend-(a)the order in which Government and other business may be discussed in the House.(b)the number of hours or day or days or actual day or days that may be allotted for discussion of different types of Government and other business.]
(2)The Committee shall have the power to indicate in the proposed timetable the different hours at which the various stages of the Bill or other business shall be completed.
(3)The Committee shall have such other functions as may be assigned to it by the Speaker from time to time.