Section 168(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)A member who desires to resign his seat in the Assembly shall intimate, in writing under his hand addressed to the Speaker, his intention to resign his seat in the following form and shall not give any reason for his resignation.Place...............Date................ToThe Speaker of the Legislative Assembly Orissa, New Capital, Bhubaneswar.Sir,I hereby tender my resignation of my seat in the Assembly.Yours faithfully Member of the Legislative AssemblyProvided that where any member gives any reason or introduces any extraneous matter the Speaker may, in his discretion, omit such words, phrases or matters and the same shall not be read out in the Assembly.
