Section 189C(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(3)A member who has moved a motion may speak against by way of reply and if the motion is moved by a private member, the Minister to whose department the matter relates may with the permission of the Speaker, speak (whether he has previously spoken in the debate or not) after the mover has replied :Provided that nothing in this sub-rule shall be deemed to give any right of reply to the mover of an amendment to a Bill or a resolution save with the permission of the Speaker :[Provided further that the mover or the seconder of a motion of thanks in Rule 20 shall not have any right of reply after the Chief Minister or any other Minister has explained the position of Government at the end of the discussion.] [Added vide Orissa Gazette Extraordinary. No. 278/13.3.1991-Notification No.7123-L.A./13.3.1991.]
