Section 134(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(3)It shall be also the duty of the Public Accounts Committee -(a)to examine the statement of accounts showing the income and expenditure of State Corporations, Trading and Manufacturing Schemes and Projects together with the balance sheets and statements of profit and loss accounts which the Governor may have required to be prepared or are prepared under the provisions of the statutory rules regulating the financing of a particular corporation, trading concern or project and the report of the Comptroller and Auditor-General thereon;(b)to consider the report of the Comptroller and Auditor-General in cases where the Governor may have required him to conduct an audit of any receipts or to examine the account of stores and stock.
