Section 66A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
66A. Statement in connection with Ordinance.
(1)Whenever a Bill seeking to replace an Ordinance with or without modification is introduced in the House, there shall be placed before the House, alongwith the Bill a Statement explaining the circumstances which had necessitated immediate legislation by Ordinance.(2)Whenever an Ordinance, which embodies wholly or partly or with modification the provisions of a Bill pending before the House, is promulgated a statement explaining the circumstances, which had necessitated immediate legislation by Ordinance shall be laid on the Table during the session [following the promulgation of the Ordinance] [Inserted vide Orissa Gazette Extraordinary/30.4.1965-Notification No. 5635-L.A./30.4.1965.].
