Section 174A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
174A. [ Constitutions Committee on petitions. [Substituted vide Orissa Gazette Notification No. 11673-L.A./25.9.1962.]
(1)At the commencement of the Assembly or from time to time, as the case may be, the Speaker shall nominate a Committee on petitions consisting of seven members :Provided that a Minister shall not be nominated 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.](2)[ In order to constitute a meeting of the Committee the quorum shall be three] [Inserted vide O.L.A.Notification No. 18164-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.],
