Section 209 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
209. Report of the Committee.
(1)The Assembly may at any time, on a motion being made direct that the time for the presentation of the report by the Committee be extended to a date specified in the motion.(2)Reports may be either preliminary or final.(3)The report of the Committee shall be signed by the Chairman on behalf of the Committee :Provided that in case the Chairman is absent or is not readily available the Committee shall choose another member to sign the report on behalf of the Committee.
