Section 263 in Rules of Procedure and Conduct of Business in Lok Sabha
263. Power to appoint sub-Committees.
(1)A Committee may appoint one or more sub-Committees, each having the powers of the undivided Committee, to examine any matters that may be referred to them and the reports of such sub- Committees shall be deemed to be the reports of the whole Committee, if they are approved at a sitting of the whole Committee.(2)The order of reference to a sub-Committee shall clearly state the point or points for investigation.The report of the sub-Committee shall be considered by the whole Committee.
