Section 146 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
146. Examination of the question by Committee.
(1)The Committee shall examine every question referred to it and determine, with reference to the fact of each case whether a breach of privilege, is involved and, if so, the nature of the breach, the circumstances leading to it and make such recommendations as it may deem fit.(2)Subject to the provisions of Sub-rule (1) of the rule, the report may also state the procedure to be followed by the Assembly in giving effect to the recommendations made by the Committee.
