Section 258 in Rules of Procedure and Conduct of Business in Lok Sabha
258. Chairperson of Committee.
(1)The Chairperson of a Committee shall be appointed by the Speaker from amongst members of the Committee:Provided that the Deputy Speaker, in case is a member of the Committee, shall be appointed as Chairperson of the Committee.(2)If the Chairperson is for any reason unable to act, the Speaker may appoint another Chairperson in her or his place.(3)If the Chairperson is absent from any sitting, the Committee shall choose another member to act as Chairperson for that sitting.
