The Rules Committee consists of not more than eight members including the Speaker who is the ex-officio Chairperson of this Committee. The Committee is nominated by the Speaker to consider matters of procedure and conduct of business in the House and to recommend any amendments or additions to the Rules that may be deemed necessary. It holds office for such period as the Speaker may specify or until a new Committee is nominated. The recommendations of the Committee are laid on the Table and within a period of three days beginning with the day on which they are so laid, any member may give notice of amendments to the recommendations and if notice of any amendment is not received within the specified period, the recommendations are deemed to have been approved by the House. Notice of any amendments to the recommendations of the Committee stands referred to the Committee for its consideration and report.
