Section 94 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
94. Withdrawal of Bill.
- The member who has introduced a Bill may, at any stage of the Bill, move that the Bill be withdrawn :Provided that where a Bill has been referred to a Select Committee notice of any motion for the withdrawal of the Bill shall automatically stand referred to the Committee and after the Committee has expressed its opinion in a report to the Assembly the motion shall be set down in the list of business.
