Section 221 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
221. Report of proceedings.
(1)The Secretary shall cause to be prepared full report of the proceedings of the Assembly at each of its meetings and publish it as soon as practicable.(2)One impression of this printed report shall be submitted to the Speaker for his confirmation and signature and when signed shall constitute the authentic record of the proceedings of the Assembly.(3)The Secretary shall send a copy of such report to each member of the Assembly, the Governor's Secretary, the Secretaries in the Department of the Government concerned, the Secretary to the Government of India in the Legislative Department.
