Section 26(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(3)The relative precedence of Bills falling under the same clause of Sub-rule (2) shall be determined by ballot to be held at such time and in such manner as the Speaker may direct :Provided that Bills falling under Clause (i) of Sub-rule (2) shall be arranged in groups in the order of their date of introduction and relative precedence within each group shall be determined by ballot.
