Section 116B in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
116B. Notice of raising discussion on matters of urgent public importance for short duration.
(1)Any member desirous of raising discussion on a matter of urgent public importance may give notice in writing to the Secretary specifying clearly and precisely the matter to be raised :Provided that the notice shall be accompanied by an explanatory note stating reasons for raising discussion on the matter in question :Provided further that the notice shall be supported by the signatures of at least two other members.(2)Speaker to decide admissibility - If the Speaker is satisfied, after calling for such information from the member who has given notice and from the Minister as he may consider necessary, that the matter is urgent and is of sufficient importance to be raised in the House at an early date, he may admit the notice and fix the date and time on which such matter may be taken up for discussion, not exceeding one hour as he may consider appropriate in the circumstances :Provided that if any early opportunity is otherwise available for the discussion of the matter, the Speaker may refuse to admit the notice.(3)No formal motion - There shall be no formal motion before the House nor voting. The member who has given notice my make a short statement and the Minister shall reply briefly. Any other member may take part in the discussion.
