Section 55 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
55. Supplementary questions.
- Any member when called by the Speaker may put a supplementary question for the purpose of further elucidating any matter of fact regarding which an answer has been given :Provided that the Speaker may disallow any supplementary question, if in his opinion, it infringes the rules as to the questions.B-Short notice questions
