Section 247 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
247. Constitution of Committee.
- The Committee on Rules shall be nominated by the Speaker and shall consist of fifteen members including the Chairman of the Committee. The Speaker shall be the ex-officio Chairman of the Committee:[Provided that a Minister shall not be nominated a member of the Committee and that if a member after his nomination to the Committee, is appointed a Minister he shall cease to be member of the Committee from the date of such appointment.] [Added by item 66, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
