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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Odisha - Subsection

Section 197(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)The Chairman of the Committee shall be appointed by the Speaker from amongst the members of the Committee:Provided that if the Deputy Speaker is a member of the Committee, he shall be appointed Chairman of the Committee.