Section 92 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
92. Reconsideration by the Assembly of a Bill passed.
- When a Bill which has been passed by the Assembly is returned by the Governor for reconsideration the point or points referred for reconsideration shall put before the Assembly by the Speaker, and shall be discussed and voted upon in the same manner as amendments to a Bill, or in such other way as the Speaker may consider most convenient for their consideration by the Assembly.H-Adjournment of Debate and withdrawal and removal of Bills
