Section 331D in Rules of Procedure and Conduct of Business in Lok Sabha
331D. Constitution.
(1)Each of the Standing Committees constituted under Rule 331C shall consist of not more than [31 members, 21 members to be nominated by the Speaker from amongst the members of Lok Sabha and 10] [Substituted by L.S. Bn. (II) dated 20.7.2004, Para 253.] members to be nominated by the Chairperson, Rajya Sabha, from amongst the members of Rajya Sabha.(2)A Minister shall not be nominated as a member of the Committee, and if a member after nomination to the Committee is appointed a Minister, such member shall cease to be a member of the Committee from the date of such appointment.(3)The Chairperson of Committees as specified in Part I of Fifth Schedule shall be appointed by the Chairperson, Rajya Sabha and Chairperson of Committees as specified in Part II of the said Schedule shall be appointed by the Speaker, from amongst the members of the Committees.(4)The term of office of the members of the Committees shall not exceed one year.
