Section 168(6) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(6)The Secretary, shall as soon as may be after the Speaker has accepted the resignation of a member, cause the information to be published in the Gazette and forward a copy of the notification to the Governor and the Election Commission :Provided that where a resignation is to take effect from a future date, the information shall be published in the Gazette not earlier than the date from which it is to take effects.] [Substituted vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./ 13.3.1991.]
