I. There shall be a Committee on Rules to consider matters of procedure and conduct of business in the Assembly and to recommend any amendments or additions to these Rules that may be deemed necessary.

II. The Committee on Rules shall be nominated by the Speaker and shall consist of eleven members including the Chairman of the Committee. The Speaker shall be the ex-officio Chairman of the Committee.

III. (1) The recommendations of the Committee shall be laid on the Table and within a period of seven days, beginning with the day on which they are so laid, any Member may give notice of any amendment to such recommendations.
(2) Any notice given by a Member, of any amendment to the recommendations of the Committee shall stand referred to the Committee who shall consider it and make such changes in their recommendations as the Committee may consider fit. The final report of the Committee, after taking into consideration the amendments suggested by the Members, shall be laid on the Table.
Thereafter, on the Assembly agreeing to the report on a motion made by a member of the Committee the amendments to the Rules as approved by the Assembly, shall be promulgated by the Speaker in the Bulletin.
(3) If notice of such amendments has not been given within seven days, the recommendations of the Committee shall be deemed to have been approved by the Assembly and on the expiry of the said period the Speaker shall promulgate in the Bulletin the amendments to the Rules as recommended by the Committee.
(4) The amendments to the Rules shall come into force on their publication in the Gazette.

OFFICERS
Shri. V.G. Riju, Joint Secretary - 2512191
Smt Sheeba Varghese, Deputy Secretary - 2512133
Shri. Deepak. S.V, Under Secretary - 2512020
CONTACT
Phone: Legislation Section 2512021
Email: legislation@niyamasabha.nic.in