Section 45 in The Rajasthan Secondary Education Regulations, 1957
45. A motion for the appointment of a Committee must define the purpose for which the Committee is to serve and the number of members to compose it. Amendments for enlarging or restricting the number may be made without previous notice. If the motion is carried, the member moving shall name the persons whom he wishes to form the Committee. Other names may also be proposed. A ballot shall then be taken, if necessary, and the requisite number appointed from those who obtain the largest number of votes. The Chairman shall nominate one of the members elected as Convener of the Committee.
