Section 98B in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
98B. Notice of resolutions.
(1)A member other than a Minister who wishes to move a resolution shall give fifteen clear day's notice of his intention and shall, together with the notice, submit the text of the resolution which he wishes to move :Provided that the Speaker with the consent of the Minister in charge of the Department to which the resolution relates may admit it with shorter notice than fifteen days.(2)No member shall give notice of more than three resolutions for each day allotted for disposal of private members resolutions.]
