Section 57(5) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(5)There shall be no formal motion before the Assembly nor voting. The member who has given notice may make a short statement and the Minister concerned shall reply shortly. Any member who has previously intimated to the Speaker may be permitted to put a question for the purpose of further elucidating any matter of fact.The Speaker may prescribe time-limit both for the member raising the discussion and for the Minister concerned :Provided that if the member who has given notice is absent any member who has supported the notice may, with the permission of the Speaker, initiate the discussion.Chapter-IXMotion for adjournment on a matter of public importance
