Section 174I(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)Each of the Standing Committee shall consist of not more than 12 Members who shall be elected by the House every year from amongst its Members according to the principle of proportional representation by means of single transferable votes :Provided that a Minister shall not be elected as a Member of the Committee and that if a Member after election to the Committee is appointed as Minister, he shall cease to be a Member of the Committee from the date of such appointment :Provided further that the Chairman of the Committee shall be nominated by the Speaker.
