Section 134(4) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(4)If any money has been spent on any service during a financial year in excess of the amount granted by the Assembly for that purpose the Committee shall examine with reference to the facts of each case the circumstances leading to such an excess and make such recommendation as it may deem fit:[Provided that the Committee shall not exercise its functions in relation to such public undertaking as are allotted to the Committee on public undertakings by these rules or by the Speaker.] [Substituted vide O.L.A. Notification No. 18164-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.]
