Section 47 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
47. Answers to unstarred questions.
- [If a question is not distinguished by an asterisk, or if a question placed on the list of questions for oral answer on any day is not called for answer within the time available or if called for answer the member in whose name it stands is absent, a written answer to such questions shall be deemed to have been laid on the Table at the end of the Question Hour or as soon as the questions for oral answer have been disposed of, as the case may be, by the Minister to whom the question is addressed.] [Substituted vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./ 13.3.1991.]
