Section 44(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)The right to ask a question is governed by the following conditions:(i)It shall not bring in any name or statement not strictly necessary to make the question intelligible:(ii)If it contains a statement the member shall make himself responsible for the accuracy of the statement;(iii)It shall not contain arguments, inferences, ironical expressions, amputations, epithets or defamatory statements,(iv)It shall not ask for an expression of opinion or the solution of an abstract legal question or of a hypothetical proposition;(v)It shall not ask as to the character or conduct of any person, except in his official or public capacity;(vi)It shall not relate to a matter which is not primarily the concern of the State Government;(vii)[ it shall not exceed more than 100 words;] [Substituted vide O.G.E. No. 573 dated 6.4.2005.](viii)It shall not ask about proceedings in a Committee which have not been placed before the Assembly by a report from the Committee;(ix)It shall not reflect on the character or conduct of any person whose conduct can only be challenged on a substantive motion;(x)It shall not suggest action;(xi)It shall not deal with several subjects having no close connection with one another;(xii)It shall not ordinarily raise a matter in which the interest of a particular individual is involved;(xiii)It shall not raise questions of policy too large to be dealt with within the limits of an answer to a question;(xiv)It shall not repeat in substance questions already answered or to which an answer has been refused ;(xv)It shall not ask for information on trivial matter(xvi)It shall not ordinarily seek information on matters of past history;(xvii)It shall not require information set forth in accessible documents or in ordinary works of reference ; and(xviii)It shall not ask for information on a matter which is sub judice.(xix)[ It shall not ask any information on the matter published in a newspaper.] [Added vide O.G.E. No. 573 dated 6.4.2005.]
