Section 138A(4) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(4)[ In order to constitute a meeting of the Committee the quorum shall be four.] [Substituted vide O.L.A. Notification No. 18164-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.]
