Section 174D in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
174D. Constitution.
(1)There shall be a Committee on papers laid on the Table consisting of not more than seven members.(2)The Committee shall be nominated by the Speaker and shall hold office not exceeding one year :[Provided that a Minister shall be nominated as a member of the Committee and that if a member after his nomination to the Committee, is appointed a Minister, he shall cease to be a member of the Committee from the date of such appointment.] [Added vide Orissa Gazette Extraordinary No. 44B/28.3.1992-Notification No. 8545-L.A./28.3.1992.]
