Section 33 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
33. [ Report of the Committee & Motion thereon. [Substituted vide O.G.E. No. 573 dated 6.4.2005.]
(1)The recommendations of the Committee shall be presented to the House in the form of a report.(2)At any time after the report has been presented to the House, a motion may be moved that the House agrees, or agrees with the amendments or disagrees with the report.(3)Not more than half an hour shall be allotted for the discussion on a motion under Sub-rule (2); and(4)No member shall speak for more than five minutes on such a motion or on any amendment moved;]
