Section 189A(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)If a Minister quotes in the House a despatch or other State paper which has not been presented to the House, he shall lay the relevant paper on the table :Provided that this rule shall not apply to any documents which are stated by the Minister to be of such nature that their production would be inconsistent with public interest :Provided further that where a Minister gives in his own words a summary or gist of such despatch or State paper it shall not be necessary to lay the relevant papers on the table.
