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State of Odisha - Section

Section 194 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

194. Procedure for obtaining decision of the Assembly.

(1)A matter requiring the decision of the Assembly shall be decided by means of a question put by the Speaker on a motion made by a member.
(2)When a motion has been made, the Speaker shall propose the question for the consideration and put it for the decision of the Assembly. If a motion embodies two or more separate propositions, those propositions may be proposed by the Speaker as separate questions.