Section 143 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
143. Consideration of question of privilege to which leave is granted.
- It leave under Rule 142 is granted the Assembly may consider the question and come to a decision or refer it to a Committee of privileges [on a motion made either by the member, who had raised the question of privilege or by any other member] [Substituted vide Orissa Gazette Extraordinary/3-4-1972-Notification No. 6012-L.A./3.4.1972.],
