Section 162(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)If the Committee is of opinion that any order should be annulled wholly or in part, or should be amended in any respect, it shall report that opinion and the grounds thereof to the Assembly within [six months] [Substituted vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./ 13.3.1991.] of the commencement of a session of the Assembly after the promulgation of such order or within such earlier or latter period which a statute of the Assembly may have fixed for any specified case.
