Section 50 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
50. Order in which question shall be called.
- Questions for oral answers shall be called if the time made available for questions permits in the order in which they stand in the list before any other business is entered upon at the meeting :Provided that a question not reached for oral answer may be answered after the end of the question hour which the permission of the Speaker if the Minister represents to the Speaker that the question is one of special public interest to which he desires to give a reply.
