Section 161 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
161. Duties of the Committee.
- After each such order referred to in Rule 160 is laid before the Assembly, the Committee shall, in particular consider-(i)whether it is in accord with the general objects of the Act pursuant to which it is made;(ii)whether it contains matter which in the opinion of the Committee should more properly be dealt with in an Act of the Assembly;(iii)whether it contains imposition of any tax;(iv)whether it directly or indirectly bars the jurisdiction of the Courts;(v)whether it gives retrospective effect to any of the provisions in respect of which the Act does not expressly give any such power;(vi)whether it involves expenditure from the Consolidated Found or the public revenues;(vii)whether it appears to make some unusual or unexpected use of the powers conferred by the Act pursuant to which it is made;(viii)whether there appears to have been unjustifiable delay in the publication or laying it before the Assembly;(ix)whether for any reason, its form or purport calls for any elucidation.
