Section 7 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
7. Election of Deputy Speaker.
(1)The election of Deputy Speaker shall be held as early as possible and on such date as the Speaker may fix and the Secretary shall thereupon send to every member notice of the date so fixed.(2)The provisions of Sub-rules (2) to (5) (both inclusive) of Rule 6 shall apply mutatis mutandis to such election.(3)If a vacancy in the office of the Deputy Speaker occurs during the life of the House, a fresh election shall be held in accordance with the procedure herein before mentioned.(4)And the dates so fixed shall not be later than the immediate next session.
