Section 65 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
65. Publication before introduction.
- The Speaker may order the publication of any Bill (together with the Statement of Objects and Reasons accompanying) in the Gazette, although no motion has been made for leave to introduce the Bill. In that case, it shall not be necessary to move for leave to introduce the Bill, and if the Bill is afterwards introduced, it shall not be necessary to publish it again. The Speaker shall cause a copy of the notice and of the Bill together with the Statement of Objects and Reasons to be forwarded to the Secretary to the Governor and the Law Department.
