Section 193 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
193. Closure.
- When any motion is under discussion any member may move "that the question be now put" and unless it appears to the Speaker that the request is an abuse of the rule of the Assembly or an infringement of the right or reasonable debate, the question "that the question be now put" shall be put forthwith. There shall be no debate on such motion. If such motion be carried by the votes of at least three-fifths of the members present and voting the question, shall be put accordingly :Provided that the Speaker may allow any member any right of reply which he may have under these rules.I-Question for decision
