Section 189C(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(1)After the member who moves a motion has spoken other members may speak to the motion in the order in which the Speaker may call upon them ;Provided that if the matter before the Assembly is an amendment of a Bill the member-in-charge of the Bill shall be entitled to speak next after the mover of the amendment.If any member who is called upon does not speak, he shall not be entitled except with the permission of the Speaker, to speak to the motion at any latter stage of the debate.
