Section 197 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
197. Chairman of the Committee.
(1)The Chairman of the Committee shall be appointed by the Speaker from amongst the members of the Committee:Provided that if the Deputy Speaker is a member of the Committee, he shall be appointed Chairman of the Committee.(2)If the Chairman is for any reason unable to act, the Speaker may similarly appoint another Chairman in his place.(3)If the Chairman is absent from any meeting, the Committee shall choose another member to act, as Chairman for that meeting.
