Section 144 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
144. Constitution of Committee of privileges.
(1)At the commencement of the Assembly or from time to time, as the case may be the Speaker shall nominate a Committee of privileges consisting of [Seven] [Substituted seven for five, by motion adopted in the House on 8.4.1988.] members.(2)The Committee nominated under Sub-rule (1) shall hold office until a new Committee is nominated.
