Section 3 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
3. [ Summons to members. [Substituted vide O.G.E.No. 573 dated 6.4.2005.]
- The Secretary shall issue summons to each Member specifying the time and place for a session of the Assembly :Provided that when a session is called at short notice or emergently, summons would be issued to each Member separately but an announcement of the date and place of the session shall be published in the Gazette, in the press and in electronic media and Members may be informed by telegram or fax or any other means.]
