Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Odisha - Subsection Section 30(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly (3)If the Speaker for any reason is unable to preside over any meeting of the Committee he shall nominate a Chairman for that meeting.
