Section 215(4) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(4)(a)If the opinion of the Speaker as to die decision of a question is challenged and he does not adopt the course provided for in Sub-rule (3), he shall order a "Division" to be held.(b)After the lapse of two minutes he shall put the question a second time and declare whether in his opinion the "Ayes" or the "Noes" have it.(c)If the opinion so declared is again challenged, he shall direct the "Ayes" to go into the Right Lobby and the "Noes" into the Left Lobby. In the "Ayes" or "Noes" Lobby, as the case may be, each member shall call out his Division Number and the Division Clerk, while marking of his number on the Division List shall simultaneously call out the name of the member.(d)After voting in the Lobbies is completed the Division Clerks shall hand over the Division List to the Secretary, who shall count the votes and present the totals of "Ayes" and "Noes" to the Speaker.(e)The result of a Division shall be announced by the Speaker and shall not be challenged.(f)A member who is unable to go to the Division Lobby owing to sickness or infirmity may, with the permission of the Speaker, have his vote recorded.(g)If a member finds that he has voted by mistake in the wrong Lobby, he may be allowed to correct his mistake provided he brings it to the notice of the Speaker before the result of the Division is announced.(h)When the Division Clerks have brought the Division Lists to the Secretary's table a member who has not up to that time recorded his vote but who then wishes to have his vote recorded may do so with the permission of the Speaker.M-Withdrawal and suspension of members
