Section 160A in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
160A. Amendment to rules, regulation, etc. laid before the Assembly.
(1)After each order referred to in Rule 160 is laid before the Assembly, a member may give notice of an amendment to such order.(2)The Speaker shall fix time as he may think fit for consideration and passing of an amendment given notice of under Sub-rule (1).(3)[ If an order referred to in Rule 160 is modified in accordance with the amendments passed by the Assembly, the amended order shall be laid on the table.] [Inserted vide Orissa Gazette Extraordinary/3.4.1972-Notification No. 6012-L.A./3.4.1972.]
