Section 169 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
169. Permission to remain absent from meetings of the Assembly.
(1)A member wishing to obtain permission of the Assembly for remaining absent from meetings thereof under Clause (4) of Article 190 of the Constitution shall make an application in writing to the Speaker, stating the period for which he may be permitted to be absent from the meetings of the Assembly.(2)After the receipt of an application under Sub-rule (1) of this rule the Speaker shall, as soon as may be read out the application to the Assembly and ask "is it the pleasure of the Assembly that permission be granted to such and such a member for remaining absent from all meetings of the Assembly for such and such a period ?". If no one dissents, the Speaker shall say : "Permission to remain absent is granted." But if any dissentient voice is heard, the Speaker shall put the question thereupon and declare the decision of the Assembly.(3)No discussion shall take place on the matter under this rule.(4)The Secretary shall, as soon as may be, after a decision has been signified by the Assembly, communicate it to the member.(5)If a member, who has been granted leave of absence under Sub-rule (2) attends the session of the Assembly during the period of his leave, the unexpired period of the leave from the date of his resumed attendance, shall lapse.
