Section 15 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
15. Adjournment of the Assembly.
- The Speaker shall determine the time when the sitting of the House shall adjourn sine die or to a particular day or to a hour or part of the same day subject to the provision of the Rule 14:-Provided that the Speaker may, if he thinks fit, call a sitting of the Assembly before the date or time to which it has been adjourned or at any time after the Assembly has been adjourned sine die.
