Section 231A in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
231A. [ Functions of Committees. [Inserted by item 65, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
(1)The functions of the Committees shall be:-(a)to report what economies, improvements in organisation, efficiency or administrative reform, consistent with the policy underlying the estimates may be effected;(b)to suggest alternative policies in order to bring about efficiency and economy in administration; and(c)to examine whether the money is well laid out within the limits of the policy implied in the estimates.(2)It shall also be the function of one of the Committees on Estimates named by the Speaker to suggest the form in which the estimates shall be presented to the Assembly.]
