Section 217(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)[ If a member is so named by the Speaker, the Speaker shall, on a motion being made, forthwith put the question that the member (naming him) be suspended from the service of the House for a period not exceeding seven meeting days] [Substituted vide O.L.A.Notification No. 18164-L.A. dated 18.9.1986 O.G.E. No. 1279 dated 18.9.1986.]:Provided that the Assembly may, at anytime, on a motion being made resolve that such suspension be terminated.
