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State of Odisha - Section

Section 9 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

9. Delegation of powers to Deputy Speaker.

- When by reason of illness or of absence from India or for any other sufficient cause, the Speaker is unable to exercise any of his powers or discharge any of his functions, he may by order in writing delegate to the Deputy Speaker such of his powers and functions as he may deem fit. He may likewise revoke any such delegation.