Section 29(4) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(4)Unless the Speaker otherwise directs not more than five resolutions in addition to any resolution which is outstanding under Rule 28 shall be set down in the list of business for any day allotted for the disposal of private members' resolutions :Provided that in case of all the resolutions put down in the list of business being disposed of before the Assembly rises for the day, other resolutions in the final list of ballot shall be taken up sariatim.B-Business Advisory Committee
