Section 76 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
76. Report by Select Committee.
(1)After a Bill has been referred to a Select Committee-(a)the Select Committee shall examine the Bill clause by clause and if they decide to recommend any alteration in the Bill, the Bill shall be revised so as to bring it into conformity with such recommendations; and(b)the Committee shall make a report on the Bill.(2)The report of a Select Committee may be either preliminary or final. A preliminary report shall be confined to-(a)a statement of the reasons why the Committee have been unable to present a final report; and(b)a request for further time or further instruction or both.The final report shall be confined to-(a)a statement whether the publication directed by the rule or by the Assembly has taken place, or whether publication in more than one language is ordered the date on which the publication in each such language has taken place;(b)a statement of the alterations (if any) made by the Committee and of their reasons for such alteration; and(c)a recommendation that the Bill be passed; or(d)a recommendation that the Bill be republished with the report; or(e)a recommendation that the Bill be not further proceeded with.(3)A member of a Select Committee who has been present at one meeting at least of the Committee may record a note of dissent on any point from the report of the Committee if when signing the majority, report he states that he signs subject to such dissent and at the same time delivers or forwards his note of dissent.Every such note of dissent must be confined to a discussion of matter contained in the report and must be free from personate remarks.If any such note of dissent is open to objection under the foregoing provision, the Speaker shall cause it to be returned to the member concerned for the purpose of amendments, and if the member dose not, within such time as Speaker may fix in this behalf, re-submit the note duly amended, the note shall be deemed to have been withdrawn.(4)A minute of dissent shall be couched in temperate and decorous language and shall not refer to any discussion in the Select Committee nor cast aspersion on the Committee.(5)If in the opinion of the Speaker minute of dissent contains words, phrases or expressions which are unparliamentary or otherwise inappropriate he may order such words, phrases or expressions to be expunged from the minute of dissent.
