Section 96 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
96. Removal of a Bill from the list of Bills.
- Where any of the following motions under these rules in regard to a Bill is rejected by the Assembly no further motion shall be made with reference to the Bill and such Bill shall be removed from the List of Bills pending in the Assembly for one Session-(i)that leave be granted to introduce the Bill;(ii)that the Bill be referred to a Select Committee;(iii)that the Bill be taken into consideration;(iv)that the Bill as reported by the Select Committee be taken into consideration; and(v)that the Bill (or as the case may be, that the Bill as amended) be passed.
