Section 106 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
106. Withdrawal of resolution and amendment.
(1)Member in whose name a resolution stands on the list of business may, when called upon, withdraw the resolution in which case he shall confine himself to a mere statement to that effect.(2)A member who has moved a resolution or amendment to a resolution shall not withdraw the same except by leave of the Assembly.(3)If a resolution which has been admitted is not discussed during the session, it shall be deemed to have been withdrawn.
