Section 116A(7) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(7)Unless the Speaker otherwise directs not more than half-an-hour shall be available in one sitting for disposal of a calling attention notice.[Chapter-XII-B] [Inserted vide Orissa Gazette Extraordinary/26.11.1960-Notification No. 11645-L.A./26.11.1960.] Discussion on matters of urgent public importance for short duration
