Section 189A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
189A. [ Paper quoted to be laid and treatment of such papers. [Inserted vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A./3.4.1972.]
(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.(2)A paper or document to be laid on the table shall be duly authenticated by the member presenting it.(3)All papers and documents laid on the table shall be considered public.
