Section 202 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
202. Power to appoint Sub-Committees.
(1)The Committee may appoint one or more Sub-Committees, each having the powers of the undivided Committee, to examine any matter that may be referred to them, and the reports of such Sub-Committees shall be deemed to be the reports of the Committee, if they are approved at meeting of the whole Committee.(2)The order of reference to a Sub-Committee shall clearly state the point or points for investigation. The report of the Sub-Committee shall be considered by the whole Committee.
