Section 6(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)At anytime before noon on the day preceding the date so fixed, any member may give notice in writing address to the Secretary of a motion that another member be chosen as the Speaker and the notice shall be seconded by a third member and shall be accompanied by a statement by the member whose name is proposed in the notice that he is willing to serve as Speaker if elected :Provided that a member shall not propose his own name or second a motion proposing his own name, or propose or second more than one motion.
