206. Chairperson of the Committee. - (1) The ¹[Chairperson] of a Committee shall be appointed by the Speaker from amongst the members of the Committee :

Provided that if the Deputy Speaker is a ²[member] of the committee, he shall be appointed Chairperson of the Committee.

(2) If the Chairperson is for any reason unable to act, the Speaker may similarly appoint another Chairperson in his place.

(3) If the Chairperson is absent from any meeting the Committee shall choose another member to act as Chairperson for that meeting.