Section 108 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
108. Order of amendments.
(1)When an amendment to any resolution is moved, or when two or more such amendments are moved the Speaker shall, before putting the question state or read to the Assembly the terms of the original motion and of the amendment or amendments proposed.(2)It shall be in the discretion of the Speaker to put first to the vote either the original motion or any of the amendments which may have been brought forward.
