Section 116C in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
116C. [ Raising a matter which is not a point of order. [Substituted vide O.L A.Notification No. 18164-1.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.]
- A member who wishes to bring to the notice of the Assembly any matter which is not a point of order shall give notice to the Secretary in the writing stating briefly the point which he wishes to raise in the Assembly together with reasons for wishing to raise it, and he shall be permitted to raise it only after the Speaker has given his consent and at such time and date as the Speaker may fix.(2)Ur less the speaker otherwise directs, not more than five matters shall be raised in one sitting five different members.(3)The Speaker shall have power not to allow any matter to be raised on any particular day.(4)If a member is absent when called by the Speaker to raise the matter given notice of by him, the notice shall lapse.(5)Relevant extracts from the manuscript proceedings or a gist thereof, whichever is convenient containing the statement made by a Member, shall be sent to the Department concerned for reply within five days and the reply so received shall be communicated to the member concerned.(6)The following conditions shall govern the admissibility of a matter sought to be raised under this rule, namely :(i)Only matters of urgent public importance;(ii)A matter which can appropriately be raised through any other Parliamentary method or an opportunity is shortly available to raise the matter or which can be raised by way of personal explanation, cannot be raised under this rule;(iii)A matter sought to be raised shall be one which falls within the jurisdiction of the Assembly; or(iv)It is not permissible for a member to deviate from or add to what he has stated in his written notice.(7)This item of business shall not be included in the List of Business for the day and be taken up normally after question and before the List of Business is entered upon or at such other time as the Speaker thinks fit.][116D Special mention. [Inserted vide O.G.E. No. 573 dated 6.4.2005.](1)A member who wishes to bring to the notice of the House a matter which is not a point of order, shall give notice in writing to the Secretary specifying clearly & precisely the text of the matter to be raised. The member shall be permitted to raise it only after the Speaker has given his consent and at such time and date as the Speaker may fix, preferably immediately after the question hour.(2)The concerned Department shall report to the House action taken on the matter raised, within forty eight hours unless the Speaker otherwise directs.]Chapter-XIIIMotion of no-confidence in the Council of Ministers and statement by a Minister who has resigned
