Section 26(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)On a day allotted for the disposal of private members' Bills, such Bills shall have relative precedence in the following order, namely :(a)Bills in respect of which the motion is that leave be granted to introduce the Bill;(b)Bills returned by the Governor with a message under Article 200 of the Constitution;(c)Bills which have reached a stage at which the next motion is a motion that the Bill be passed;(d)Bills in respect of which a motion has been carried that the Bill be taken into consideration;(e)Bills which have reached stage at which the next motion is a motion that the Bill be taken into consideration;(f)Bill in regard to which the next stage is the presentation of the report of the Select Committee;(g)Bills which have reached a stage at which the next motion is a motion that the Bill be referred to a Select Committee;(h)Bills which have been circulated for the purpose of eliciting opinion thereon;(i)Bills introduced and in respect of which no further motion has been made or carried.
