Section 189B(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)If a private member desires to lay a paper or document on the table of the House, he shall supply a copy thereof to the Speaker in advance so as to enable him to decide whether permission should be given to lay the paper or document on the table. If the Speaker permits the member to lay the paper or document on the table, the member may, at the appropriate time lay it on the table.
