Section 213B(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)In case where any Department is not in a position to implement, or feel any difficulty in giving effect to a recommendation made by the Committee, the Department shall place its views within [Four months] [Substituted vide O.G.E. No. 573 dated 6.4.2005.] before the Committee, which may, if it thinks fit, present a further report to the Assembly after considering the views of the matter.]
