Section 141 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
141. Conditions of admissibility of question of privilege.
- The right to raise a question of privilege shall be governed by the following conditions:(i)not more than one question shall be raised at the same sitting;(ii)the question shall be restricted to a specific matter of recent occurrence;(iii)[ the matter requires the intervention of the House ] [Added vide O.L.A. Notification No. 7123-L. A./13.3.1991]
