Section 150 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
150. Consideration of report.
(1)After the report has been presented the Chairman or any member of the Committee or any other member may move that the report be taken into consideration, whereupon the Speaker may put the question to the Assembly.(2)Before putting the question to the Assembly the Speaker may permit a debate on the motion, not exceeding half-an-hour in duration, and such debate shall not refer to the details of the report further than is necessary to make out a case for the consideration of the report by the Assembly.(3)After the motion made under Sub-rule (1) is agreed to the Chairman or any member of the Committee or any other member, as the case may be, may move that the Assembly agrees or disagrees or agrees with amendments with the recommendations contained in the report.
