Section 116A(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(2)There shall be no debate on such statement the time it is made but each member in whose name the item stands in the list of business may with the permission of the Speaker ask a question :Provided that names of not more than three members shall be shown in the list of business.Explanation. - Where a notice is signed by more than one member, it shall be deemed to have been given by the first signatory only.
