Section 180(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)Casual vacancies in a Committee shall be filled by appointment or election by the House on a motion made, or nomination by the Speaker, as the case may be and any member appointed, elected or nominated to fill such vacancy shall hold office of the unexpired portion of the term for which the member in whose place he is appointed, elected or nominated would have normally held office.
