Section 306 in Rules of Procedure and Conduct of Business in Lok Sabha
306. Constitution.
- At the commencement of the House, or from time to time, as the case may be, the Speaker shall nominate a Committee on Petitions consisting of not less than fifteen members:Provided that a Minister shall not be nominated a member of the Committee, and where a member, after nomination to the Committee is appointed a Minister, such member shall cease to be a member of the Committee from the date of such appointment.
