Section 249(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)The Committee shall be nominated by the Speaker and shall hold office for a term not exceeding one year. A member may be renominated by the Speaker to the new House Committee:[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 member of the Committee from date of such appointment.] [Added by item 66, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary, Part IV-C(II) dated 1-9-1981, page 295 (1) 46.]
