Section 116C(6) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(6)The following conditions shall govern the admissibility of a matter sought to be raised under this rule, namely :(i)Only matters of urgent public importance;(ii)A matter which can appropriately be raised through any other Parliamentary method or an opportunity is shortly available to raise the matter or which can be raised by way of personal explanation, cannot be raised under this rule;(iii)A matter sought to be raised shall be one which falls within the jurisdiction of the Assembly; or(iv)It is not permissible for a member to deviate from or add to what he has stated in his written notice.
