Section 98 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
98. [ Form of resolution. [Substituted vide Orissa Gazette Extraordinary/dated 3.4.1972-Notification No. 6012-L.A./3.4.1972.]
- A resolution may be in the form of a declaration of opinion, or a recommendation, or may be in the form so as to record either approval or disapproval by the House of an act or policy of Government or convey a message; or commend, urge or request an action; or call attention to a matter or situation for consideration by Government or in such other form as the Speaker may consider appropriate.]
