Section 219 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
219. Point of order and decisions thereon.
(1)A point of order shall relate to the interpretation of enforcement of these rules or such article of the Constitution as regulate the business of the House and shall raise a question which is within the cognizance of the Speaker.(2)A point of order may be raised in relation to the business before the House at the moment.(3)Subject to the conditions referred to in Sub-rules (1) and (2), a member may formulate a point of order and the Speaker shall decide whether the point raised is a point or order and if so, give his decision thereon, which shall be final.(4)No debates shall be allowed on a point of order but the Speaker may, if he thinks fit hear members before giving his decision.(5)A point of order is not a point of privilege.(6)A member shall not raise a point of order -(a)to ask for factual information; or(b)to explain his position; or(c)when a question on any motion is being put to the House; or(d)which may be hypothetical; or(e)that Division Bells did not ring or were not heard.Any member may at any time submit a point of order for the decision of the Speaker, but in doing so, shall confine himself to stating the point.(2)The Speaker shall decide all points of order which may arise and his decision shall be final.P-Maintenance of order
