Section 213A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
213A. [ Business before Committee not to lapse on prorogation of the House. [Inserted vide Orissa Gazette Notification No. 5635- L.A./3-4-1965.]
- Any business pending before a Committee shall not lapse by reason only of the prorogation of the House and the Committee shall continue to function notwithstanding such prorogation.
