Section 196 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
196. Appointment of Committees.
(1)The members of Committees shall be elected by the Assembly on a motion made or nominated by the Speaker, as the case may be.(2)No member shall be appointed to any Committee if he is not willing to serve on the Committee. The mover shall ascertain whether such member proposed to be named by him is willing to serve on the Committee.(3)Casual vacancies in the Committee shall be filled by election or nomination, as the case may be, and any member elected or nominated to fill such vacancy shall hold office for the period for which the member in whose place he is elected or nominated would have normally held office.
