Section 86 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
86. Schedule.
- The consideration of the schedule or schedules, if any, shall follow the consideration of clauses Schedules shall be put from the Chair, and may be amended in the same manner as clauses, and the consideration of new schedules shall follow the consideration of the original schedules. The question shall then be put "that this schedule (or, as the case may be, that this schedule as amended) do stand part of the Bill".
