Section 213B(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)The Departments shall be required to furnish within [Four months] [Substituted vide O.G.E. No. 573 dated 6.4.2005.] to the Assembly Secretariat statements of action taken or proposed to be taken by them on the recommendation made by the Committee in its report and on the assurances given by the Departments in the course of their correspondence with the Committee. The information so received shall be placed before the Committee in the form of a memorandum with the approval of the Chairman.
