Section 232 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
232. [ Constitution of Committees. [Substituted by item 64, amending Riles vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
- Each of the two Committees 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 transferable vote:Provided that the Speaker may fill up casual vacancies not exceeding one-third of the total membership of any of these Committees by nomination. Such nominated members shall hold office for the remaining term of office unless the vacancies to which they are nominated are earlier filled by election by the House:Provided further that a Minister shall not be elected or nominated a member of any of these Committees 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.(2)The term of office of members of each of these Committees shall not exceed one year:Provided that the Speaker may at any time extend the term of office not exceeding six months.]
