Section 138A(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)The Committee shall consist of twelve members who shall be elected by the Assembly every year from amongst its members according to the principle of proportional representation by means of single transferable vote :Provided that a Minister shall not be elected a member of the Committee, and that if a member after his election to the Committee, is appointed a Minister he shall cease to be a member of the Committee from the date of such appointment.
