Section 9(2A) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(2A)[ A member of the Joint Committee shall hold office as such member for one year from the date of his nomination and any casual vacancy in the Joint Committee may be filled by nomination by the Chairman of the Council of States or the Speaker of the House of the People, as the case may be.Explanation. - In the case of a. member of a Joint Committee holding office as such immediately before the commencement of the Salaries and Allowances of Members of Parliament (Amendment) Act, 1958,(55 of 1958). the period of one year shall be computed from the date of such commencement.] [Inserted by Act 55 of 1958. s. 8.]
