136. Chairperson of Select Committee. - A Select committee shall, as soon as may be, choose its Chairperson; provided that if the Deputy Speaker is a member of the Committee, he shall be the Chairperson of the Committee. In the absence of the Chairperson at any meeting, the committee may choose any other member present to act as Chairperson. The Chairperson shall have a second or casting vote in the case of an equality of votes :

Provided that if the Minister to whose department the Bill relates is the Chairperson of the Committee while not being a member of the Assembly he shall decide the question in the case of an equality of votes, by the drawing of lots