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State of Odisha - Section

Section 4 in The Code of Conduct for Members of the Orissa Legislative Assembly

4. The proceedings of a Committee shall be treated as confidential and it shall not be permissible for either the Chairman or any Member of the Committee or any one who has access to its proceedings to communicate directly or indirectly to the Press or anybody else including its Report or any conclusions arrived at, finally or tentatively, before the Report has been presented to the House.