Section 124(5) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(5)A member who desires to bring forward a motion for the reduction of the amount specified in any demand for grant shall give notice thereof in writing to Secretary not later than on the fifth day [before the day fixed for the voting of such demand] [Substituted vide Orissa Gazette Notification No.5635-L.A./30.4.1965.] for grants and shall submit a copy of the motion with the notice :Provided that the Speaker may, with the consent of the Minister-in-charge of the Department concerned, allow a motion to be moved of which shorter notice has been given.
