Section 213C in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
213C. [ Power to make detailed rules. [Inserted vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./13.3.1991.]
- A Committee may with the approval of the Speaker make detailed rules of procedure to supplement the provisions contained in the rules.]K-Statement made by a Minister
