Section 172(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)A petition to the Assembly shall-(a)be couched in respectful, decorous and temperate language;(b)be addressed to the Orissa Legislative Assembly and shall conclude with a prayer reciting the definite object of the petitioner in regard to the matter to which it relates; and(c)bear the full name and address of every signatory and be authenticated by his signature and, if illiterate, by his thumb impression.
