Section 116A(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(3)[ Not more than two such matters shall be raised at the same sitting:Provided that the second matter shall not be raised by the same Members who have raised the first matter :Provided further that where two Calling Attention matters have been included in the list of business for a day, the Minister concerned may make a brief statement in respect of the first matter. In respect of the second matter a statement may be laid on the table by the Minister concerned Copies of the statement so laid shall also be supplied to the Members in whose name the item stands in the list of business.] [Substituted O.L.A.Notification No. 18164-L.A.dated 18.9 1986, O.G.E.No. 1279 dated 18.9.1986.]
