Section 137 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
137. Committee on Estimates.
(1)There shall be a Committee on Estimates for the examination of such of the estimates as may deem fit to the Committee or are specifically referred to it by the Assembly. The functions of the Committee shall be-(a)to report what economic improvements in Organisation, efficiency or administrative reform, consistent with the policy underlying the estimates, may be effected;(b)to suggest alternative policies in order to bring about efficiency and economy in administration;(c)to examine whether the money is well laid out within the limits of the policy implied in the estimates; and(d)to suggest the form in which the estimates shall be presented to the Assembly :[Provided that the Committee shall not exercise its functions in relation to such Public Undertakings as are allotted to the Committee on Public Undertakings by these rules or by the Speaker.] [Inserted vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-I..A./3.4.1972.](2)The Committee shall consist of twelve 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 a 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.(3)The term of office of the members of the Committee shall be one year.(4)[ In order to constitute a meeting of the Committee the quorum shall be four] [Substituted vide O.L.A. Notification No. 18165-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.].(5)The Committee may continue its examination of the estimates from time to time throughout the financial year and report to the Assembly as its examination proceeds. It shall not be incumbent on the Committee to examine the entire estimates of any one year. The demands for grants may be finally voted notwithstanding the fact that the Committee has made no report.(6)The Committee shall have power to pass resolution on matters of procedure for the consideration of the Speaker who may make such variations in procedure as he may consider necessary.
