Section 215(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(3)If the opinion of the Speaker as to the decision of a question is challenged, he may, if he thinks fit ask the members who are for "Aye" and those for "No", respectively to rise in their -laces and on account being taken he may declare the decision of the Assembly. In such a case the names of the voters shall not be recorded.
