Section 103 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
103. Amendments.
(1)After a resolution has been moved, any member may, subject to the rules relating to resolutions, move on amendment to the resolution.(2)If notice of such amendment has not been given three days before the day on which the resolution is moved, any member may object to the moving of the amendment, and such objection shall prevail, unless the Speaker allows the amendment to be moved.(3)The Secretary shall, if time permits, make available to members from time to time list of amendments of which notices have been given.
