289. Sitting of committee of Privileges. - (1) The Committee of Privileges shall meet as soon as may be after a question of privilege has been referred to it, and from time to time thereafter, till a report is made within the time fixed by the Assembly:

Provided that where the Assembly has not fixed any time for the presentation of the report, the report shall be presented within one month of the date on which reference to the Committee was made :

Provided further that the Assembly may at any time, on a motion being made, direct that the time for the presentation of the report by the Committee be extended to a date specified in motion.

(2) Reports may be either preliminary or final.

(3) The report of the Committee shall be signed by the Chairperson on behalf of the Committee:

Provided that in case the Chairperson is absent or is not readily available the Committee shall choose another member to sign the report on behalf of the Committee.

(4) If any member desires to record a minute of Dissent on any matter he shall hand in his Minute to the Chairperson.