Section 174D(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)The Committee shall be nominated by the Speaker and shall hold office not exceeding one year :[Provided that a Minister shall be nominated as a member of the Committee and that if a member after his nomination to the Committee, is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.] [Added vide Orissa Gazette Extraordinary No. 44B/28.3.1992-Notification No. 8545-L.A./28.3.1992.]
