Section 184(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)[ Bill which has been introduced and a motion, a resolution, or an amendment moved, and is pending in the House, shall not lapse by reason only of prorogation of the House and shall be carried over to the next session from the stage reached by it in the expiring session: [Substituted vide Orissa Gazette Notification No. 5635-L. A./30.4.1965.]Provided that the member-in-charge gives notice of his intention to proceed further with such business.]B-Rules to be observed by members
