252. – Constitution of the Committee on Subordinate. - (1) The Committee shall consist of not more than eight members who shall be nominated by the Speaker. The Advocate-General shall be one of them.

(2) The term of office of the members of the Committee shall be one year.

(3) The Speaker may, if he thinks fit, discharge a member from the Committee, if such member is absent from two or more consecutive sittings thereof, without the permission of the Chairperson of the Committee.

(4) Casual vacancies in the Committee shall be filled by the Speaker and any member nominated to fill such a vacancy shall hold office for the period for which the member in whose place he is nominated would have held office under the provisions of sub-rule (2).