Section 113B in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
113B. [ No-day-yet named motions. [Inserted vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A.13.4.1972.]
(1)If the speaker admits notice of a motion given in writing addressed to the Secretary and no date is fixed for the discussion of such motion it shall be immediately circulated as no-day-yet named motion for information of all concerned.(2)The Speaker may, after considering the state of the business in the House and in consultation with the Leader of the House, allot time for the discussion of any such motion.(3)The Speaker shall, at the appointed hour on the allotted days or the last of the allotted day, as the case may be, forthwith put every question necessary to determine the decision of the House on the original question.]
