Section 91 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
91. [ Authentication of a Bill. [Substituted vide O.L.A.Notification No. 11258/1.A. dated 9.4.1997 O.G.E. Dated 9.4.1997.]
(1)After a Bill has been passed by the Assembly, three copy thereof, shall be signed by the Speaker and presented to the Governor.](2)In the case of a Money Bill which has been passed by the Assembly, the Speaker shall endorse a certificate as required under Article 192 (4) of the Constitution before it is presented to the Governor.
