Section 253A(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 the term of office of its members shall not exceed one year:[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 the 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.]
