Section 66 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
66. Notice of motion for leave to introduce private members' Bill.
(1)Any member other than a Minister desiring to move for leave to introduce a Bill, shall give notice of his intention, and shall together with the notice, submit a copy of the Bill and a full Statement of Objects and Reasons. The Speaker shall cause a copy of the notice and of the Bill and the Statement of Objects and Reasons to be forwarded to the Governor's Secretary, the Chief Minister, the department to which the matter belongs and to the Law Department.(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.].
