Section 131 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
131. Votes of credit and exceptional grants.
(1)At any time during the financial year a motion may be made for vote on credit or exceptional grants as contemplated under Article 206 of the Constitution.(2)Votes on credit and, exceptional grants shall be regulated by the same procedure as is applicable in the case of demands for grants subject to such adaptations whether by way of modification, additions or omissions as the Speaker may deem to be necessary or expedient.
