Section 112 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
112. Repetition of motions.
- A motion must not raise a question substantially similar to one on which the Assembly has given a decision in the same session :Provided that nothing herein contained shall, unless the Speaker in any case otherwise directs, be deemed to present the making of any of the following motion, namely :(a)a motion for taking into consideration or reference to a Select Committee of a Bill where an amendment has been carried a previous motion of the same kind to the effect that the Bill be circulated for the purpose of eliciting opinion thereon;(b)any motion for the amendment of a Bill which has been recommitted to a Select Committee or recirculated for the purpose of eliciting opinion thereon;(c)any motion for the amendment of a Bill made after the return of the Bill by the Governor for reconsideration by the Assembly;(d)any motion for the amendment of a Bill which is consequential on or designed merely to alter the drafting of another amendment which has been carried; and(e)any motion which has to be made within a period determined by or under the rules:.
