Section 5 in The Orissa Government Rules of Business
5.
The Governor shall, on the advice of the Chief Minister, allot the business of the Government by assigning one or more departments to the charge of a Minister or of a Minister of State :Provided that different branches of a department or different subject under a branch may be assigned to the charge of different Minister or Ministers of State :Provided further that a Minister of State or a Deputy Minister may be in subordinate charge of a department or of specified branches of a department or of specified subjects under a branch, under the Minister in-charge or Minister of State in-charge, as the case may be, or may assist the Minister in-charge or the Minister of State in-charge, as the case may be, in such manner as may be indicated by such Minister in-charge or Minister of State in-charge.
