Section 208 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
208. Procedure for examining witness.
- The examination of witnesses before the Committee shall be conducted as follows :(1)The Chairman of the Committee may first put to the witness such question or question as he may consider necessary with reference to the subject-matter under consideration or any connected subject thereto.(2)The Chairman may call other members of the Committee to put any other questions.(3)A witness may be asked to place before the Committee any other relevant points that have not been covered and which a witness thinks are essential to be placed before the Committee.(4)A verbatim record of proceedings of the Committee, when a witness is summoned to give evidence, shall be kept.(5)The evidence tendered before the Committee may be made available to all members of the Committee.
