Section 39 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
39. Form of notice of question.
- Notice of a question shall be given in writing to the Secretary and shall specify-(a)the official designation of the Minister to whom it is addressed; and(b)[* * *] [Deleted vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./13.3.1991.] the date on which the question is proposed to be placed on the list of questions for oral answer.
