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State of Odisha - Section

Section 24 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

24. Arrangement of Government business.

- On days allotted for the transaction of Government business, the Secretary shall arrange that business in such order as the Speaker, after consultation with the Leader of the House, may determine :Provided that such order of business shall not be varied on the day that business is set down for disposal unless the Speaker is satisfied that there is sufficient ground for such variation.