Section 165(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)The Committee shall consist of seven members who shall be nominated by the Speaker :[Provided that a Minister shall not be nominated as a Member of the Committee and that if a Member, after his nomination to the Committee is appointed a Minister, he shall cease to be a Member of the Committee from the date of such appointment.] [Inserted vide O.L.A.Notification No. 18164-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.]
