Section 138C(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)There shall be a Committee on the Welfare of Scheduled Castes and Scheduled Tribes consisting of twelve members to be elected by the Assembly every year from amongst its members according to the principle of proportional representation by means of single transferable vote :Provided that a Minister shall not be eligible for election as a member of the Committee and that if a member after his election to the Committee is appointed a Minister, he shall cease to be a member thereof from the date of such appointment.
