Section 116B(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)Speaker to decide admissibility - If the Speaker is satisfied, after calling for such information from the member who has given notice and from the Minister as he may consider necessary, that the matter is urgent and is of sufficient importance to be raised in the House at an early date, he may admit the notice and fix the date and time on which such matter may be taken up for discussion, not exceeding one hour as he may consider appropriate in the circumstances :Provided that if any early opportunity is otherwise available for the discussion of the matter, the Speaker may refuse to admit the notice.
