Section 312B(1) in Rules of Procedure and Conduct of Business in Lok Sabha
(1)The Committee shall consist of not more than [22 members comprising 15 members] [Substituted by L.S. Bn. (II) dated 9.5.1989, para 2930.] who shall be elected by the House every year from amongst its members according to the principle of proportional representation by means of the single transferable vote [and not more than 7 members of Rajya Sabha to be nominated by that House for being associated with the Committee] [Added by L.S. Bn. (II) dated 9.5.1989, para 2930.]:Provided that a Minister shall not be elected a member of the Committee, and if a member, after election to the Committee, is appointed a Minister, such member shall cease to be a member of the Committee from the date of such appointment.
