Section 102 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
102. Moving a resolution.
(1)A member in whose name a resolution stands on the list of business shall except when he wishes to withdraw it when called upon, move the resolution, in which case he shall commence his speech by a formula motion in the terms appearing in the list of business.(2)A member may, with the permission of the Speaker, authorise any other member, in whose name the same resolution stands lower in the list of business to move it on his behalf, and the member so authorised may move accordingly.(3)If a member other than a Minister when called on is absent, any other member authorised by him in writing in his behalf may, with the permission of the Speaker move the resolution standing in his name.
