Section 254 in Rules of Procedure and Conduct of Business in Lok Sabha
254. Appointment of Committee.
(1)The members of a Committee shall be appointed or elected by the House on a motion made, or nominated by the Speaker as the case may be.(2)No member shall be appointed to a Committee if unwilling to serve on it. The proposer shall ascertain whether the member whose name is being proposed is willing to serve on the Committee.(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 for the unexpired portion of the term for which the member in whose place, a member to fill the casual vacancy is appointed, elected or nominated would have normally held office.
