Section 41A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
41A.
[(1)] [Re-numbered vide Orissa Gazette Extraordinary No. 278/13.3.1991- Notification No. 7123-L.A./1 3.3.1991.] [The Minister concerned shall furnish to the Secretary five copies of the answers to the questions twelve hours before the date scheduled for answer of the questions in the Assembly.] [Inserted vide Orissa Gazette Extraordinary No. 424/3.4.1972.](2)[ Answers to questions which Minister proposes to give in the House shall not be released for publication until the answers have actually been given on the floor of the House or laid on the Table.] [Inserted vide Orissa Gazette Extraordinary No. 278/13.3.1991 - Notification No. 7128-L A./13.3.1991.]
