Section 71(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)At this stage no amendments to the Bill may be moved, but-(a)if the Member-in-charge moves that the Bill be taken into consideration any member may move as an amendment that the Bill be referred to Select Committee, or be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion;(b)if the member in-charge moves that the Bill be referred to a Select Committee any member may move as an amendment that the Bill be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion.
