Section 171 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
171. [ Scope of petitions. [Substituted vide O.L.A. Notification No. 11673-L.A./25.9.1962.]
- Petitions may be presented or submitted to the Assembly with the consent of the Speaker on-(i)a Bill which has been published under Rule 65 or which has been introduced in the Assembly;(ii)any matter connected with the business pending before the Assembly; and(iii)any matter of general public interest provided that it is not one-(a)which falls within the cognizance of a Court of law having jurisdiction in any part of India or Court of enquiry or a statutory Tribunal or authority or a quasi-judicial body or a Commission;(b)which relates to a matter which is not within the cognizance of the State Government;(c)which can be raised on a substantive motion or resolution; or(d)for which remedy is available under the law, including rules, regulations, by law made by the Central or State Government or an authority to whom power to make such rules, regulations, etc., is delegated.]
