13. Panel of Acting Chairperson. -  (1) The Speaker shall, as soon as may be, after the commencement of every session, nominate from among the members a penal of not more than four ⁵[Chairperson], any one of whom may preside over the Assembly in the absence of the Speaker and the Deputy Speaker, when so requested by the Speaker, or in his absence, by the Deputy Speaker.

(2) A ⁵[Chairperson] nominated under sub-rule (1) shall hold office until a new panel of ⁵[Chairperson] is nominated.

(3) If, at the commencement of a sitting, the Speaker is unavoidably absent the Secretary shall inform the Assembly of the fact, before the Deputy Speaker, or if he is also absent, an acting ⁵[Chairperson] takes the Chair.