Section 3(c) in The Rajasthan Legislative Assembly Members (Removal of Disqualification) Act, 1956
(c)the office of a 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; provided that the holder of any such office is not in receipt of, or entitled to, any fee or remuneration other than compensatory allowance;
