Section 183 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
183. Chairman of Committee.
(1)The Chairman of a Committee shall be appointed by the Speaker from amongst the members of the Committee:Provided that if the Deputy Speaker is a member of the Committee, he shall be appointed Chairman of the Committee.(2)If the Chairman is for any reason unable to act, the Speaker may appoint another Chairman in his place.(3)If the Chairman is absent from any sitting, the Committee shall choose another member to act as Chairman for that Sitting.
