Section 81(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)If notice of an amendment has not been given two days before the day on which the Bill is to be considered any member may object to the moving of the amendment and such objection shall prevail unless the Speaker allows the amendment to be moved :Provided that, in the case of Government Bill, an amendment of which notice has been received from the member-in-charge shall not lapse by reason of the fact that the member-in-charge has ceased to be a Minister or a member and such amendment shall stand in the name of the new member-in-charge of the Bill.
