Section 98B(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)A member other than a Minister who wishes to move a resolution shall give fifteen clear day's notice of his intention and shall, together with the notice, submit the text of the resolution which he wishes to move :Provided that the Speaker with the consent of the Minister in charge of the Department to which the resolution relates may admit it with shorter notice than fifteen days.
