Section 119(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)Any resolution to remove the Speaker or Deputy Speaker from office of which the notice, as required under Article 179 of the Constitution has been given, shall be read to the Assembly by the person presiding over the Assembly who shall then request the members who are in favour of the leave being granted to move the resolution to rise in their places and if not less than 28 members rise accordingly, the person presiding over the Assembly shall allow the resolution to be moved. If less than 28 members rise, the person presiding over the Assembly shall inform the member who may have given the notice that he has not the leave of the Assembly to move it.
