Section 225 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
225. Use of the Chamber of the Assembly restricted to the sittings of the Assembly.
- The Chamber of the Assembly shall not be used for any purpose other than the sittings of the Assembly [except in the case of Presiding Officers' conference.] [Inserted vide O.L.A.Notification No. 6012-L.A. dated 3.4.1992 O.G.E. dated 3.4.1992.]
