Section 9 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
9. [ Panel of Chairmen. [Substituted by item 7 amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295 (1) 46.]
(1)At the commencement of the House or from time to time, as the case may be, the Speaker shall nominate from amongst the members a panel of not more than four Chairmen, any one of whom may preside over the House in the absence of the Speaker or the Deputy Speaker at the request of the Speaker or the Deputy Speaker or the person then presiding.](2)A Chairman nominated under sub-rule (1) shall hold office until a new panel of Chairmen is nominated.
