Section 173 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
173. Notice of presentation and presentation of petition.
(1)A member shall give advance intimation to the Secretary of his intention to present a petition.(2)It may be presented by a member or be forwarded to the Secretary, who shall report it to the Assembly. The report shall be made in the form set out in the Schedule III. No debate shall be permitted on the presentation or the making of such report.(3)A member presenting a petition shall confine himself to a statement in the following form ;"Sir, I beg to present a petition signed by....petitioner(s) regarding......" and no debate shall be permitted on this statement.
