Section 125 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
125. Appropriation Bill.
(1)As soon as may be after the grants have been made by the Assembly under Rule 124 there shall be introduced an Appropriation Bill as required under Article 204 of the Constitution.(2)Subject to the provision of Article 204 (2) of the Constitution, the procedure with regard to Appropriation Bill shall be governed by rules relating to Bill in General with such modification as the Speaker may consider necessary.(3)The Speaker may, if he thinks fit, prescribe a time-limit for speeches at all of any of the stages involved in the passage of the Bill.(4)The debate on an Appropriation Bill shall be restricted to matter of public importance or administrative policy implied in the grants covered by the Bill which have not already been raised while the relevant demands for grants were under consideration.(5)The Speaker shall have powers to suspend the operation of any rule or rules for the purpose of timely completion of the financial business.
