Section 57(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)A member wishing to raise a matter shall give notice in writing to the Secretary three days in advance of the day on which the matter is desired to be raised and shall shortly specify the point or points that he wishes to raise :Provided that the notice shall be accompanied by an explanatory note stating the reasons for raising the discussion on the matter in question:Provided further that the notice shall be supported by the signatures of at least two other members :Provided also that the Speaker may with the consent of the Minister concerned waive the requirement concerning the period of notice.
