Section 3(f) in Rajasthan Legislative Assembly Members (Prevention of Disqualification) Act, 2017
(f)the office of a chairman or a vice-chairman or the member of a committee set up for the purpose of advising the Government or any other authority in respect of any matter of public importance or for the purpose of making an enquiry into, or collecting statistics in respect of, any such matter or for planning, coordinating or implementing any programme of the Government or any other authority;
