Section 138C in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
138C. Constitution.
(1)There shall be a Committee on the Welfare of Scheduled Castes and Scheduled Tribes consisting of twelve members to be elected by the Assembly every year from amongst its members according to the principle of proportional representation by means of single transferable vote :Provided that a Minister shall not be eligible for election as a member of the Committee and that if a member after his election to the Committee is appointed a Minister, he shall cease to be a member thereof from the date of such appointment.(2)The term of office of members shall be one year :[* * *] [Deleted vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./13.4.1991.](3)[ In order to constitute a meeting of the Committee the quorum shall be four.] [Inserted vide O.L.A. Notification No. 18164-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.]
