Section 206 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
206. Power of Committees to send for person, papers and record.
- The Committee shall have power to send for person, papers and records:Provided that if any question arises whether the evidence of a person or the production of a document is relevant for the purposes of the Committee, the question shall be referred to the Speaker whose decision shall be final:Provided further that Government may decline to produce a document on the ground that its disclosure would be prejudicial to the safety or interest of the State.
