Section 137(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)The Committee shall consist of twelve members who shall be elected by the Assembly every year from amongst its members according to the principle of proportional representation by means of the single transferable vote :Provided that a Minister shall not be elected a member of the Committee, or if a member, after election to the committee, is appointed a Minister he shall cease to be a member of the Committee from the date of such appointment.
