Section 184 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
184. Termination of session.
- On the termination of a session by prorogation-(1)All pending notices shall lapse and fresh notices must be given for the next session;(2)[ Bill which has been introduced and a motion, a resolution, or an amendment moved, and is pending in the House, shall not lapse by reason only of prorogation of the House and shall be carried over to the next session from the stage reached by it in the expiring session: [Substituted vide Orissa Gazette Notification No. 5635-L. A./30.4.1965.]Provided that the member-in-charge gives notice of his intention to proceed further with such business.]B-Rules to be observed by members
