Section 73 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
73.
At any time after a motion has been made and at the end of a speech, any member having a right to vote may move "that the question be not put" and unless it appears to the Presiding Member that such motion is an abuse of the rules of the Samiti, or an infringement of the rights of reasonable debate, the question, "that the question be not put" shall put forthwith and decide without amendment or debate should the motion be carried, the Presiding Member shall take the senses of the meeting whether the mover be allowed to replay. If the mover is so allowed, he shall bring his reply to a close within five minutes. After that, or should the reply by the mover be not allowed, the motion or amendment or amendments under debate, shall be put at once.
