Section 174B in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
174B. [ Functions of Committee. [Substituted vide Orissa Gazette Notification No. 11673-L.A./25.9.1962.]
(1)The Committee shall examine every petition referred to it, and if the petition complies with these rules, the Committee may direct that it be circulated. Where Circulation of the petition has not been directed, the Speaker may at any time direct that the petition be circulated.(2)Circulation of the petition shall be in extenso or in summary form as the Committee or the Speaker, as the case may be, may direct.(3)It shall also be the duty of the Committee to report to the House on specific complaints made in the petition referred to it after taking such evidence as it deems fit and to suggest remedial measures either in a concrete form applicable to the case under review or to prevent such cases in future.]
