Section 207(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(3)[ The evidence given before the Assembly committees shall not be published by any member of the committee or by any other person unless directed by the Chairman of the concerned Committee.] [Substituted vide O.G.E. No. 573 dated 6.4.2005.][* * *] [Proviso deleted vide O.G.E. No. 573 dated 6.4.2005.].
