Section 56(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)If the Minister concerned agrees to reply, such question shall be answered on a day to be indicated by him and shall be called immediately after the questions which have appeared on the list of questions for oral answer have been disposed of.(2-a) If the Minister is unable to answer the question at a short notice and the Speaker is of opinion that the question is of sufficient public importance to be orally answered in the House, he may direct that the question be placed as the first on the list of questions for the day on which it would be due for answer under Rule 37.Not more than two starred questions asked with shorter notice than 14 clear days shall be set down for answer or any day :[Provided that the Speaker shall have power to order for inclusion of such number of questions for answer, after taking into consideration the business of the House.] [Substituted vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./ 13.3.1991.]
