Section 6 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
6. [ Election of Speaker. [Substituted vide O.G.E.No. 573 dated 6.4.2005.]
(1)The election of Speaker shall be held on such date as the Governor may fix and the Secretary shall thereupon send to every member notice of the date so fixed(2)At anytime before noon on the day preceding the date so fixed, any member may give notice in writing address to the Secretary of a motion that another member be chosen as the Speaker and the notice shall be seconded by a third member and shall be accompanied by a statement by the member whose name is proposed in the notice that he is willing to serve as Speaker if elected :Provided that a member shall not propose his own name or second a motion proposing his own name, or propose or second more than one motion.(3)Such notice shall be delivered to the Secretary in person by the candidate, proposer or seconder and a notice not so delivered in person shall not be valid.(4)A member in whose name a motion stands in the list of business may when called, move the motion or withdraw the motion, in which case he shall confine himself to a mere statement to that effect.(5)The motion which have been moved and duly seconded shall be put one by one in the order in which they have been moved and decided, if necessary by division. If any motion is carried the person presiding shall, without putting later motions, declare that the member proposed in the motion which has been carried, has been chosen as the Speaker of the House.(6)The date so fixed should be not later than immediate next session for the appointment of Speaker when the post is vacant.]
