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State of Rajasthan - Section

Section 212 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

212. [ Constitution of Business Advisory Committee. [Substituted by item 60, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary Part IV-C(II), dated 1-9-1981 page 295(1) 46.]

- At the commencement of the House or from time to time, as the case may be, the Speaker may nominate a Committee called the Business Advisory Committee consisting of not more than fifteen members including the Speaker who shall be the Chairman of the Committee:Provided that the Speaker may invite any other member including the Leader of the House, where he is not a member of the Committee, as a special invitee at a sitting of the Committee for consultation or advice.]