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State of Odisha - Section

Section 211 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

211. Presentation of report.

(1)The report of the Committee shall be presented to the Assembly by the Chairman or in his absence by any member of the Committee.
(2)In presenting the report the Chairman or in his absence, the member presenting the report shall, if he makes any remarks, confine himself to a brief statement of fact, but there shall be no debate on that statement.