Section 9 in Rules of Procedure and Conduct of Business in Lok Sabha
9. Nomination of Panel of Chairpersons.
(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 [ten] [Substituted by L.S. Bn. (II) dated 4.8.1993, para 2298.] Chairpersons, anyone of whom may preside over the House in the absence of the Speaker and the Deputy Speaker when so requested by the Speaker or, in the absence of the Speaker, by the Deputy Speaker.(2)A Chairperson nominated under sub-rule (1) shall hold office until a new panel of Chairpersons is nominated.
