Section 25 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
25. Allotment of time for private member business.
- The last two and half hours of sittings on Friday shall be allotted for the transaction of private members' business :Provided that the Speaker may allot different Fridays for the disposal of different classes of such business and on Fridays so allotted for any particular class of business, business of that class shall have precedence:Provided further that the Speaker may in consultation with the leader of the House allot any day other than a Friday for the transaction of private members' business :Provided also that if there is no sitting of the Assembly on a Friday the Speaker may direct that two and a half hours on any other day in the week be allotted for private members' business :[Provided also that during the period from the date of presentation of the budget till the passing of the same, the Speaker may, in consultation with the Business Advisory Committee, allot any one or more of the days for private members' business for the various stages of discussion of the budget and in that event, an equal number of days shall be allotted for private members' business during the same session at such time as the Speaker may decide, in addition to the days of private members' business which are otherwise admissible.] [Inserted vide Orissa Gazette Extraordinary No. 962/16-7-1985-Notification No. 6902/11.7.1985.]
