Section 217 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
217. Suspension of a member.
(1)The Speaker may, if he deems it necessary, name a member who disregards the authority of the Chair or abuses the rules of the Assembly by persistently and wilfully obstructing the business thereof.(2)[ If a member is so named by the Speaker, the Speaker shall, on a motion being made, forthwith put the question that the member (naming him) be suspended from the service of the House for a period not exceeding seven meeting days] [Substituted vide O.L.A.Notification No. 18164-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.]:Provided that the Assembly may, at anytime, on a motion being made resolve that such suspension be terminated.(3)A member suspended under this rule shall forthwith quit the precincts of the House.N-Suspension of sitting
