Section 135 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
135. Committee on Public Accounts.
(1)The Committee on Public Accounts shall consist of [twelve] [Inserted vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A./3.4.1972.] members who shall be elected by the Assembly every year from amongst its members according to the principle of proportional representation by means of the single transferable vote :Provided that a Minister shall not be elected a member of the Committee or if member, after election to the Committee, is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.(2)The term of office of members of the Committee shall be one year.(3)[ In order to constitute a meeting of the Committee the quorum shall be four.] [Substituted vide O.L.A. Notification No. 6012-L.A. dated 3.4.1972, O.G.E. dated 3.4.1972](4)The Committee shall have power to pass resolutions on matter of procedure for the consideration of the Speaker who may make such variations in procedure as he may consider necessary.
