Section 111 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
111. Motions And Notice Of Motions.
- [(1) Save in so far as otherwise Provided in the constitution or in these rules, no Discussion of a matter of general public interest shall take place Except on a motion made with the consent of the speaker.] [Substituted Vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A./3.4.1972.](2)A member who wishes to move a motion (other than motion for which a specified period is otherwise prescribed) shall give notice of his intention to the Secretary two days in the case of a motion of an amendment and fifteen days in the case of other motions before the meeting at which he intends to move the motion :Provided that the Speaker may, in his discretion admit at any time any motion at shorter notice than that prescribed in these rules, or may admit a motion without notice.(3)Votes may be taken by voices or by division and shall always be taken by division if any member so desires. [* * *] [Omitted Vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A./3.4.1972.](4)[* * *] [Omitted Vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A./3.4.1972.]
