Section 174A(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)At the commencement of the Assembly or from time to time, as the case may be, the Speaker shall nominate a Committee on petitions consisting of seven members :Provided that a Minister shall not be nominated 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.]
