Section 219(6) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(6)A member shall not raise a point of order -(a)to ask for factual information; or(b)to explain his position; or(c)when a question on any motion is being put to the House; or(d)which may be hypothetical; or(e)that Division Bells did not ring or were not heard.Any member may at any time submit a point of order for the decision of the Speaker, but in doing so, shall confine himself to stating the point.
