Section 70 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
70. Motion after introduction of Bills.
- When a Bill is introduced on some subsequent occasion, the Member-in-charge may make one of the following motions in regard to his Bill, namely :(i)that is be taken into consideration; or(ii)that it be referred to a Select Committee composed of such members of the Assembly and with instruction, if any, to report before such date as may be specified in the motion; or(iii)that it be circulated for the purpose of eliciting opinion thereon by a date to be specified in the motion :Provided that no such motion shall be made until after copies of the Bill have been made available for the use of members, and that any member may object to any such motion being made unless copies of the Bill have been so made available for seven days before the day on which the motion is made and such objection shall prevail, unless the Speaker allows the motion to be made.
