Section 158(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)The Committee shall consist of not more than seven members who shall be nominated by the Speaker.[Provided that a Minister shall not 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.] [Inserted vide O.L.A. Notification No. 18164-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986]
