Section 66(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)The period of notice of motion for leave to introduce a Bill under this rule shall be 30 days [unless the Speaker allows the motion to be made at shorter notice] [Added vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./13.3.1991.].
