Section 8(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)At the commencement of every session or from time to time, as the case may be, the Speaker shall nominate from amongst the members of the House a panel of not more than seven Chairmen, anyone of whom may preside over the House in the absence of the Speaker and the Deputy Speaker, when so requested by the Speaker, or in his absence, by the Deputy Speaker, or in his absence, also by the Chairman presiding :Provided that when both the Speaker and the Deputy Speaker are absent, and no request as above has been made any Member in the panel as shown in the list in the order in which they have been nominated by the Speaker shall preside over the House.
