Section 113A(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)The Speaker shall decide whether a motion or a part thereof is or is not admissible under these rules and may disallow any motion or a part thereof when in his opinion it is an abuse of the right of moving a motion or is calculated to obstruct or prejudicially affect the procedure of the Assembly or is in contravention of these rules.]
