Section 213B in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
213B. Action taken-Statement on recommendation of Committee.
(1)The Departments shall be required to furnish within [Four months] [Substituted vide O.G.E. No. 573 dated 6.4.2005.] to the Assembly Secretariat statements of action taken or proposed to be taken by them on the recommendation made by the Committee in its report and on the assurances given by the Departments in the course of their correspondence with the Committee. The information so received shall be placed before the Committee in the form of a memorandum with the approval of the Chairman.(2)In case where any Department is not in a position to implement, or feel any difficulty in giving effect to a recommendation made by the Committee, the Department shall place its views within [Four months] [Substituted vide O.G.E. No. 573 dated 6.4.2005.] before the Committee, which may, if it thinks fit, present a further report to the Assembly after considering the views of the matter.](3)[ In case sub-rules (1) or (2) is not complied with, the concerned Minister shall make a statement in the House explaining the circumstances under which it was not complied.] [Inserted vide O.G.E. No. 573 dated 6.4.2005.]
