Section 227 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
227. Constitution of Committee on Petitions.
- 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 more than fifteen members: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 a member of the Committee from the date of such appointment.
