Section 189B in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
189B. Laying of papers by private members and procedure thereof.
(1)A private member may lay a paper on the table when he is authorised to do so by the Speaker.(2)If a private member desires to lay a paper or document on the table of the House, he shall supply a copy thereof to the Speaker in advance so as to enable him to decide whether permission should be given to lay the paper or document on the table. If the Speaker permits the member to lay the paper or document on the table, the member may, at the appropriate time lay it on the table.(3)(i)If in the course of his speech a member wishes to lay a paper or document on the table without previously supplying a copy thereof to the Speaker, he may hand it over at the table but it will not be deemed to have been laid on the table unless the Speaker after examination, accords the necessary permission.(ii)If the Speaker does not accord the necessary permission the paper or document shall be returned to the member and the fact indicated in the printed debates.D-Order of Speeches and right of reply
