146. Reports by Select Committee. - (1) As soon as may be, after a Bill has been referred to a Select Committee, the Select Committee shall meet from time to time in accordance with Rule 138 to consider the Bill and shall make a report thereon within the time fixed by the Assembly :

Provided that where the Assembly has not fixed any time for the making of the report, the report shall be made not sooner than two months from the date of the first publication of the Bill in the Gazatte :

Provided further that the Assembly may, at any time on a motion being made, extend the time for the making of the report to a date to be specified in the
motion :

Provided further that the time limit referred to in this sub-rule shall not apply in the case of Bills imposing taxation.

(2) Reports may be either preliminary or final.

(3) The Committee shall in their report state whether the publication of the Bill directed by these rules has taken place, and the date on which the publication has taken place.

(4) The Select Committee to which a Bill has been referred shall state in their report whether or not in their opinion the Bill has been so altered as to require republication.

(5) The report shall ordinarily be signed by all members of the Committee, but the signature on the report by the Chairperson will be sufficient authentication thereof, and if any member is not able to sign the report, a note shall be added to the report giving reasons why such member could not sign it. If any member desire to record a minute of dissent (on any point he must sign the report stating that he does so subject to his minute of dissent) and must hand in his minute within such time as may be fixed for that purpose by the Chairperson.

(6) A minute of dissent shall be couched in temperate and decorous language and shall not refer to any discussion in the Select Committee nor cast aspersions on the Committee.

(7) If any such minute of dissent is open to objection under the forgoing provision, the Speaker shall cause it to be returned to the member concerned for the purpose of amendment, and if the memeber does not, within such time as the Speaker may fix in this behalf, re-submit the minute duly amended, the note shall be deemed to have been withdrawn.