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State of Odisha - Section

Section 176 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

176. Constitution of Committee.

(1)The Committee on rules shall be nominated by the Speaker and shall consist of seven members including the Chairman of the Committee. The Speaker shall be the ex-officio Chairman of the Committee.
(2)The Committee nominated under Sub-rule (1) shall hold office for one year or until a new Committee is nominated.