Section 97 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
97. Special provision for removal of private Member Bills from the list of Bills.
- Private Members Bill pending before the Assembly shall also be removed from the List of Bills pending in the Assembly in case-(a)the member-in-charge ceases to be a member of the Assembly;(b)the member-in-charge is appointed as a Minister;(c)a Bill substantially similar in nature is passed by the Assembly.Chapter-XIResolution
