Section 239 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
239. Constitution of Committee.
(1)The Committee shall consist of not more than fifteen members who shall be nominated by the Speaker:Provided that a Minister shall not be nominated a member of the Committee, and that if a member, after his 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 the Committee shall not exceed one year.
