Section 82 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
82. Conditions of admissibility of amendments.
- The following conditions shall govern the admissibility of amendments :(i)An amendment shall be within the scope of the Bill and relevant to the subject-matter of the clause to which it relates;(ii)An amendment shall not be inconsistent with any previous decision of the Assembly on the same question in course of debate on the same Bill;(iii)An amendment shall not be such as to make the clause which it proposed to amend unintelligible or ungramatical;(iv)If an amendment referred to or is not intelligible, without a subsequent amendment or schedule, notice to the subsequent amendment or schedule shall be given before the first amendment is moved so as to make the series of amendments intelligible as a whole:-Provided that in order to save time and repetition of arguments, a single discussion may be allowed to cover a series of interdependent amendments;(v)The Speaker shall determine the order in which an amendment shall be moved ;(vi)The Speaker may refuse to propose an amendment which is in his opinion, frivolous or meaningless.
