Section 224 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
224. Printing and publication of other documents, etc.
(1)The Speaker may authorise printing, publication, distribution or sale of any paper, document or report in connection with business of the Assembly or any paper, document or report laid on the table of the Assembly or presented to the Assembly or a Committee thereof.(2)A paper, document or report printed, published, distributed or sold in pursuance of Sub-rule (1) shall be deemed to have been printed, published, distributed or sold under the authority of the Assembly within the meaning of Clause (2) of Article 194 of the Constitution.R-Chamber of Assembly
