Section 61 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
61. Mode of asking for leave to move adjournment motion.
(1)The Speaker, if he gives consent under Rule 58 and holds that the matter proposed to be discussed is in order, shall after the questions and before the list of business is entered upon, call the member concerned who shall rise in his place and ask for leave to move the adjournment of the Assembly:[Provided that where Speaker is not in possession of full facts about the matter mentioned therein, he may, before giving or refusing his consent, read out the notice of the motion and the names of signatories and hear from the Minister and/or members concerned a brief statement on facts and then give his decision on the admissibility of the motion :Provided further that unless the Speaker otherwise directs maximum two such matters shall be brought before the Assembly and maximum one hour shall be available for disposal of such matters in any sitting :Provided further that unless the Speaker otherwise directs, not more than five members, having given notices of Adjournment Motion, shall be allowed to make a brief statement of facts. In case of Calling Attention notice on the same subject has been received not latter than one hour before the commencement of the sitting on the day, it shall be clubbed with the Adjournment Motion and the names of the signatories shall be read out by the Speaker and not more than four members, having given the Calling Attention notice shall be allowed to put a question each by way of clarification:Provided further that the Speaker shall have the discretion to select five signatories to the notice of Adjournment Motion and four signatories to the Calling Attention notice, if so, clubbed.] [Substituted vide O.L.A.Notification No. 18164-L.A. dated 18.9.1986, O.G.E. No. 1279 dated 18.9.1986.][Provided also that as far as possible no member shall be allowed to participate in more than one Adjournment Motion even if he has signed in more than one such notice.] [Inserted vide Orissa Gazette Extraordinary No. 376/4.3.1993-Notification No. 5579-L.A./4.3.1993.]Provided also that no such matter shall be entertained for discussion and no such matter shall continue in the afternoon sitting on any day or in case of morning sitting, three hours after the commencement of the sitting.(1-a) All the notices which have not been taken at the sitting for which they have been given shall lapse at the end of the sitting unless the Speaker has admitted any of them for a subsequent sitting.(2)If objection is taken to leave being granted the Speaker shall request those members who are in favour of leave being granted to rise in their places, and if not less than fourteen members rise accordingly the Speaker shall intimate that leave is granted. If less than fourteen members rise, the Speaker shall inform the member that he has not, the leave of the Assembly.
