Section 174E(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)The functions of the Committee shall be to examine all papers laid on the Table of the House by Ministers and to report to the House on-(a)Whether there has been compliance of the provisions of the Constitution, Act, Rules or Regulation under which the paper has been laid;(b)Whether there has been any unreasonable delay in laying the paper;(c)If there has been such delay, whether a statement explaining the reasons for delay has been laid on the Table of the House and whether these reasons are satisfactory.
