Section 230(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)The Committee shall consist of not more than fifteen members, who shall be elected by the House every year from amongst its members according to the principle of proportional representation by means of the single transferred vote:Provided that the Speaker may fill up casual vacancies not exceeding one-third of the total membership of the Committee by nomination. Such nominated members shall hold office till the vacancies to which they are nominated are filled by election by the House or for the remaining term of office whichever is earlier:Provided further that a Minister shall not be elected or nominated a members of the Committee and that if a member, after his election or nomination to the Committee, is appointed a Minister he shall cease to be a member of the Committee from the date of such appointment.
