132. Composition of Select Committee. - (1) The members of a Select Committee on a Bill shall be appointed by the Assembly when a motion that the Bill be referred to a Select Committee is made :

Provided that a Select committee shall not consist of more than fifteen members except with the leave of the Assembly in which case it shall not consist of more than 25 members.

(2) No member shall be appointed to a Select Committee unless he is willing to serve on the Committee. The mover shall ascertain before moving his motion whether members proposed to be included by him in his motion are willing to serve on the Committee. The name of the Deputy Speaker or of a member of the Panel of Chairperson shall not be included in the motion except in consultation with the Speaker.

(3) The Minister of whose department a Bill relates, the member-in-charge of the Bill, the Advocate-General, and either the Deputy Speaker or member of the Panel of Chairperson as may be nominated by the Speaker shall be members of every Select committee; and it shall not be necessary to include their names in any motion for appointment of such a Committee.