Section 162 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
162. Report of Committee.
(1)If the Committee is of opinion that any order should be annulled wholly or in part, or should be amended in any respect, it shall report that opinion and the grounds thereof to the Assembly within [six months] [Substituted vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./ 13.3.1991.] of the commencement of a session of the Assembly after the promulgation of such order or within such earlier or latter period which a statute of the Assembly may have fixed for any specified case.(2)If the Committee is of opinion that any other matter relating to any order should be brought to the notice of the Assembly it may report that opinion and matter to the Assembly.
