140. Proceeding of Select Committee. - (1) The rules of procedure regarding debate and amendments in a Select Committee shall be the same as those of the Assembly in these respects except that a member may with the consent of the Chairperson speak more than once to the same question and except also that no dilatory motions shall be allowed.

(2) When a Bill has been referred to a Select Committee, any notice given by a member of any amendment to a clause in the Bill shall stand referred to the Committee; provided that where notice of amendment is received from a member who is not a member of the Select Committee such amendment shall not be taken up by the Committee unless moved by a member of the Committee.

(3) A Select Committee may hear expert evidence and the representatives of any special interest affected by the measure before it. It may for this purpose, in accordance with these rules require any person to attend before it as witness or to produce before it such papers and records as it may think necessary.

(4) The proceedings or report of the Select Committee shall not be disclosed by any member nor shall any reference to such proceedings or report be made in the Assembly until the report of the Committee is presented to the Assembly