Section 229 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
229. Power of Speaker to regulate the conduct of business not provided in the Constitution or in these rules.
(1)The Speaker shall have the power, subject to the provisions of the Constitution to regulate the conduct of the business in the Assembly in all matters not provided for in the Constitution or in these rules.(2)The Speaker may by order provide for matters for which the provision is made and may give such directions as may be necessary for giving effect to these rules and such orders.T-Suspension of rules
