Section 135(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)The Committee on Public Accounts shall consist of [twelve] [Inserted vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A./3.4.1972.] members who shall be elected by the Assembly every year from amongst its members according to the principle of proportional representation by means of the single transferable vote :Provided that a Minister shall not be elected a member of the Committee or if member, after election to the Committee, is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.
