Section 60 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
60. Restriction of right to make motion.
- The right to move the adjournment of the Assembly for the purpose of discussing a definite matter of urgent public importance shall be subject to the following restrictions, namely:(i)not more than one such motion shall be made at the same sitting;(ii)not more than one matter shall be discussed on the same, motion;(iii)the motion shall be restricted to a specific matter of recent occurrence;(iv)the motion shall not raise a question of privilege;(v)the motion shall not anticipate a matter which has been previously appointed for consideration. In determining whether a discussion is out of order on the ground of anticipation, regard shall be had by the-Speaker to the probability of the matter anticipated being brought before the Assembly within a reasonable time;(vi)the motion shall not revive discussion on a matter which has been discussed in the same session;(vii)the motion shall not deal with any matter which is under adjudication by a Court of Law;(viii)the motion shall not deal with a matter on which a Resolution could not be moved ; and(ix)the motion shall not raise any question which under the Constitution or the rules can only be raised on a distinct motion by a notice given in writing to the Secretary.
