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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Odisha - Subsection

Section 169(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative 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.