Section 174H in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
174H. Departmentally related Standing Committees.
(1)There shall be Departmentally related Standing Committees of the House (to be called the Standing Committees).(2)The Departments covered under the jurisdiction of each of the Standing Committee shall be as specified in the Schedule-V;Provided that the Speaker may in consultation with the Leader of the House and the Leader of the Opposition, if any, modify or vary the allocation of the subjects to the standing committees from time to time.
