Section 207 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
207. Evidence report, proceedings treated as confidential.
(1)The Committee may direct that the whole or a part of the evidence or a summary thereof may be laid on the table of the Assembly.(2)No part of the evidence, oral or written, report or proceedings of the Committee which has not been laid on the table of the Assembly shall be open to inspection by any one except under the authority of the Speaker.(3)[ The evidence given before the Assembly committees shall not be published by any member of the committee or by any other person unless directed by the Chairman of the concerned Committee.] [Substituted vide O.G.E. No. 573 dated 6.4.2005.][* * *] [Proviso deleted vide O.G.E. No. 573 dated 6.4.2005.].
