Section 309(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)The Committee shall consist of not more than [22 members comprising 15 members who shall be elected by the House every year from amongst its members according to the principle of proportional representation by means of the single transferable vote [and not more than 7 members of Rajya Sabha to be nominated by that House for being associated with the Committee:] [Substituted by LS Bn. (II) dated 9.5.1989, para 2930.]Provided that a Minister shall not be elected a member of the Committee, and if a member, after election to the Committee, is appointed a Minister, such member shall cease to be a member of the Committee from the date of such appointment.
