There are number of Committees nominated by the Speaker, the membership of which is restricted to Members of Vidhan Sabha. The names of these Committees togetherwith the maximum number that can be appointed on each of them and the quorum required under the rules to constitute a meeting of each of these Committees are given below:
| Name of the Committee | Maximum number of members that can be appointed to a Committee | Quorum |
|---|---|---|
| 1 | 2 | 3 |
| Committee on Government Assurances | 9 | 3 |
| Committee on Subordinate Legislation | 8(including Advocate -General) | 3 |
| Rules Committee | 8 (including the Speaker who Shall be its Ex-Officio | One-third of the total number of Members of the Committee. |
| General Purposes Committee | Members of the Panel of Chairpersons of all Committees of the Assembly. Leaders of recognized parties and groups in the Assembly and such other Members as may be nominated By the Speaker | One third of the total number of Members of the Committee. |
| Business Advisory Committee | 7 (including Speaker as an ex-officio Chairperson of the Committee | 3 |
| Library Committee | 6 | 2 |
| House Committee | 5 (Deputy Speaker as an ex-officio Chairperson and four others) | One-third of the total number of Members of the Committee |
| Committee on Petitions | 7 | 3 |
| Committee of Privileges | 10 | One-half of the number of members of the Committee. |
| Committee on Local Bodies And Panchayati Raj Institution | 9 | One -third of the total number of Members of the Committee |
| Subject Committee on Public Health , Irrigation, Power and Public Works (B&R) | 9 | One -third of the total number of Member of Committee. |
| Subject Committee on Food & Supplies | 9 | One -third of the total number of Members of the Committee |