Section 156 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
156. Treatment of communication received from Magistrate.
- The Speaker shall, after he has received a communication referred to in Rule 154 of Rule 155, read it out in the Assembly if in session or if the Assembly is not in session direct that intimation of the same may be sent to all members:Provided that if the intimation of the release of a member either on bail or by discharge on appeal is received before the Assembly has been informed of the original arrest, the fact of his arrest or his subsequent release or discharge may not be intimated to the Assembly by the Speaker.Chapter-XVIISubordinate Legislation and Committee on Subordinate Legislation
