Section 76(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)The report of a Select Committee may be either preliminary or final. A preliminary report shall be confined to-(a)a statement of the reasons why the Committee have been unable to present a final report; and(b)a request for further time or further instruction or both.The final report shall be confined to-(a)a statement whether the publication directed by the rule or by the Assembly has taken place, or whether publication in more than one language is ordered the date on which the publication in each such language has taken place;(b)a statement of the alterations (if any) made by the Committee and of their reasons for such alteration; and(c)a recommendation that the Bill be passed; or(d)a recommendation that the Bill be republished with the report; or(e)a recommendation that the Bill be not further proceeded with.
