Section 180 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
180. Appointment of Committee.
(1)The members of a Committee shall be appointed or elected by the House or nominated by the Speaker, as the case may be.(2)No member shall be appointed to a Committee if he is not willing to serve on it. The proposer shall ascertain whether the member whose name is proposed by him is willing to serve on the Committee.(3)Casual vacancies in a Committee shall be filled by appointment or election by the House on a motion made, or nomination by the Speaker, as the case may be and any member appointed, elected or nominated to fill such vacancy shall hold office of the unexpired portion of the term for which the member in whose place he is appointed, elected or nominated would have normally held office.
